Calcutta High Court
Kulik Paper Industries Pvt. Ltd. [In ... vs Unknown on 14 January, 2011
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No.59 of 2011
BIFR NO.43 OF 1997
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
KULIK PAPER INDUSTRIES PVT. LTD. [IN LIQN.]
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 14th January, 2011.
Mr. K. Anand Rao...for Official Liquidator.
Mr.A.K.Sur ...for WBFC.
The Court : The letter is allowed on the following terms :
Valuer's fees is settled at Rs.70,000/- and may be paid by the Official Liquidator accordingly. The advertising charges mentioned in paragraph [b] may also be paid.
I also allow payment of security expenses for a sum of Rs.3,36,825/- as mentioned in paragraph [c].
Prayer [d] for refund to the secured creditor is also allowed. Prayer [e], i.e. leave to invite claim from creditors of the company is granted. The letter is accordingly allowed.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) nm.