Calcutta High Court (Appellete Side)
Tower Infotech Ltd Anr vs Union Of India And Ors on 11 July, 2022
11.07.2022 Sl.No. 44, 45 Ct.No.3 Amalranjan IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION APPELLATE SIDE WPA/16534/2013 [Tower Group] TOWER INFOTECH LTD ANR VS UNION OF INDIA AND ORS IA NO: CAN/1/2013(Old No:CAN/11064/2013), CAN/2/2013(Old No:CAN/11184/2013), CAN/3/2014(OldNo:CAN/4698/2014), CAN/4/2014(Old No:CAN/7281/2014), CAN/5/2015(Old No:CAN/124/2015), CAN/6/2015(Old No:CAN/1079/2015), CAN/7/2015(Old No:CAN/4055/2015), CAN/9/2016 (OldNo:CAN/11671/2016), CAN/10/2017(Old No:CAN/94/2017), CAN/11/2017(Old No:CAN/1444/2017), CAN/12/2017(Old No:CAN/1466/2017), CAN/13/2017(Old No:CAN/3937/2017), CAN/14/2017(Old.No:CAN/7746/2017), CAN/15/2017(Old No:CAN/8103/2017), CAN/16/2017(Old No:CAN/8270/2017), CAN/17/2017(Old No:CAN/8655/2017), CAN/18/2017(Old No:CAN/10025/2017), CAN/19/2017(Old No:CAN/10159/2017), CAN/20/2017(Old No:CAN/10965/2017), CAN/22/2018(Old No:CAN/2300/2018), CAN/24/2018(Old No:CAN/6007/2018), CAN/25/2018(Old No:CAN/7047/2018), CAN/26/2018(Old No:CAN/7048/2018), CAN/27/2018(Old No:CAN/7547/2018), CAN/28/2019(Old No:CAN/67/2019), CAN/29/2019(Old No:CAN/707/2019), CAN/30/2019(Old No:CAN/2773/2019), CAN/31/2019(OldNo:CAN/12053/2019), CAN/32/2019(Old No:CAN/12243/2019), CAN/33/2020(Old No:CAN/1764/2020), CAN/34/2020(Old No:CAN/1886/2020), CAN/36/2020(Old No:CAN/2622/2020), CAN/40/2021, CAN/41/2021, CAN/42/2021, CAN/43/2021 WPA/21910/2017 BIRENDRA NATH KAYAL VS UNION OF INDIA & ORS.
Mr. Arindam Das Mr. Biswajit Sarkar Ms. Rumeli Sarkar ...for the petitioners 2 Mr. Amitesyh Banerjee, Sr. Adv. Mr. Tulsidas Roy Mr. Tarak Karan ...for the State Mr. Sujit Sankar Koley ...for the applicant in CAN 707 of 2019, CAN 29 of 2019 Mr. P.K. Dutt Mr. S.K. Dutt Mr. Syamantak Banerjee ...for the SEBI Mr. B. N. Manna ...for the applicant in CAN 43 of 2021 Mr. Rajdip Ray ...for the Company Mr. Mani Sankar chattopadhyay ...for the applicant in CAN 31 of 2019, CAN 32 of 2019, CAN 33 of 2020 & CAN 36 of 2020 The order dated 17th November, 2019 has been complied with.
We direct the learned Registrar General of this court to make over the amount of Rs.
1,00,00,001/- ( Rupees One Crore one only) to the one man committee headed by Mr. Justice S.P. Talukdar (Retd.) after a proper deed of sale is executed and registered in favour of M/s.
Mukti Firms Pvt. Ltd..
List both the writ applications along with all pending connected applications on 27th July, 2022.
( Subhendu Samanta,J. ) ( I. P. Mukerji,J. )