Calcutta High Court
Nicco Corporation Ltd vs Stantech Project Engineering (P) Ltd on 15 December, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-37 & 38
CP No.431 of 2000
CP No.432 of 2000
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
IN THE MATTER OF:
NICCO CORPORATION LTD.
AND
STANTECH PROJECT ENGINEERING (P) LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 15th December, 2015.
Appearance:
Mr. Abhijit Basu, Adv.
Mr. S. S. Roy, Adv.
Mr. J. Chowdhury, Adv.
Mr. S. Roy, Adv.
The Court : Since the reference pertaining to the company is pending before the Board for Industrial and Financial Reconstruction under the Sick Industrial Companies (Special Provisions) Act, 1985, these petitions cannot be taken forward immediately in view of Section 22(1) of the said Act of 1985.
CP No.431 of 2000 and CP No.432 of 2000 will now appear on March 16, 2016. It will be open to the petitioner to pursue the claim in accordance with law. The company will also be obliged to keep the petitioner informed of the status of the reference before the BIFR on the company's written request in such regard.
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.