Calcutta High Court (Appellete Side)
Santosh Kumar Lahoti vs The Registrar Of Companies on 25 July, 2023
25.07.2023 Sl. No.:17 Court No.30 BM CRR 2769 of 2019 + IA No.: CRAN 9 of 2023 Santosh Kumar Lahoti vs. The Registrar of Companies, West Bengal Mr. Debapratim Guha Mr. Anindya Dutt ... for the petitioner Mr. S. K. Tiwari ... for the Union of India A copy of the notice to the opposite party served on 17.07.2023 is filed. Let it be kept with the record. In spite of service there is no representation on behalf of the opposite party. Accordingly, IA No.: CRAN 9 of 2023 is taken up for hearing.
IA No.: CRAN 9 of 2023 is moved praying for extension of interim order first granted on 12.12.2019 and extended from time to time. Let the interim order of stay first granted on 12.12.2019 be extended for a period of six weeks or until further order whichever is earlier.
IA No.: CRAN 9 of 2023 is disposed of. Affidavit of Reply filed be kept with the record. Affidavit of service filed be kept with the record. Matter to appear in the monthly list of August, 2023. All parties to act on the basis of server copy of this order downloaded from the official website of this Court.
( Shampa Dutt (Paul), J. )