Calcutta High Court
Industrial Reconstruction Bank Of ... vs Bengal Potteries Ltd. (In Liqn.) & Ors on 9 March, 2010
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
CA No. 542 of 2007
CP No.135 of 1975
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
INDUSTRIAL RECONSTRUCTION BANK OF INDIA
Versus
BENGAL POTTERIES LTD. (IN LIQN.) & ORS.
Appearance:
Mr. Purnendu Roy Chowdhury, Advocate
Mr. Biswapati Das, Advocate
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 9th March, 2010.
The Court : The Official Liquidator will write to the Chairman of IIBI Ltd. and to the Chairman or Managing Director of Punjab National Bank that despite request neither of the banks is represented to make over the title deeds relating to the land of the 2 company in liquidation that has been sold to the applicant, West Bengal Small Industries Development Corporation Ltd. The Official Liquidator will call upon the Chairman or Managing Director of either bank to ensure that the title deeds are carried to Court and handed over when the matter appears next three weeks hence unless the title deeds are deposited earlier to the Official Liquidator.
It is also recorded that the deed of conveyance executed in favour of West Bengal Small Industries Development Corporation Ltd. by the Official Liquidator carried a wrong CP number and the correct number should be CP No.136 of 1975 and not CP No.135 of 1975.
Let the matter appear three weeks hence.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) G/