Calcutta High Court
Srei Equipment Finance Ltd vs Mukesh Kumar & Anr on 26 November, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
AP No.1546 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LTD.
Versus
MUKESH KUMAR & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 26th November, 2014.
Appearance:
Mr. S. Banerjee, Adv.
The Court : The affidavit of service, filed in Court today, be taken on
record. The respondents are not represented despite service.
The petitioner claims that a total sum of Rs.31,68,608/- is due and payable including an amount not less than Rs.6,74,000/- on account of defaulted instalments. As such, there will be an order in terms of prayers (a) and
(b) of the petition.
Mr. Rammohan Chattopadhyay, Advocate, Bar Association Room No.14 is appointed receiver. The receiver will be paid an initial remuneration of 1200 GMs. and all expenses on account of the receiver's travel, accommodation and the like will be borne by the petitioner and added to its claim in the pending arbitral proceeding.
2
In the event this order is not communicated to the receiver within a week from date, the same shall stand automatically recalled.
Let this matter stand adjourned till one week after christmas vacation for further consideration.
Urgent photostat certified copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BISWANATH SOMADDER, J.) bp.