Calcutta High Court
Alipurduar Enterprises Ltd vs Unknown on 8 February, 2017
Author: I.P.Mukerji
Bench: I. P. Mukerji
CP No.518 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
In the matter of:
ALIPURDUAR ENTERPRISES LTD.
And
In the matter of:
M/S KAYANCE CEREALS (P) LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 8th February, 2017.
Appearance:
Mr. Madhu Sudan Sarkar, Advocate Ms. Rituparna Saha, Advocate The Court: It appears that by mistake leave under Rule 21 of the Company Court was not granted by the Court while passing the order dated 12th December 2016.
Such leave is granted. The department will carefully scrutinise the petition to ascertain whether this proceeding can be continued in this Court.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I.P.MUKERJI, J.) G/