Calcutta High Court
Jardine Henderson Ltd vs Howrah Mills Co.Ltd on 26 March, 2010
Author: I.P.Mukerji
Bench: I. P. Mukerji
CP No. 119 of 1989
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
JARDINE HENDERSON LTD. Plaintiff/Petitioner/Applicant
Versus
HOWRAH MILLS CO.LTD. Defendant/Respondent
Appearance:
Mr. D.N.Sharma, Advocate Ms. Manju Bhutoria, Advocate Mr. B.M.Sharma, Advocate Ms. D. Nandi, Advocate Mr. Sanjoy Bose, Advocate BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 26th March, 2010.
The Court : Leave is given to the petitioning creditor to file supplementary affidavit to bring certain subsequent events on record which it is submitted are material for the purpose of disposal of this application. Such supplementary affidavit is to be filed by 31st of March 2010 with a copy to the company. Further it appears that in this application no directions for filing affidavits were ever passed, although this company petition is of 1989.
In that view of the matter, let affidavit in opposition to the petition as well as the supplementary affidavit be filed by 7th April, 2 2010. List this application on 13th April, 2010, affidavit in reply in the meantime.
All parties concerned are to act on a signed photocopy of this order upon the usual undertakings.
(I.P.MUKERJI, J.) G/