Supreme Court - Daily Orders
A.Talukdar & Co.(Fertilizer)P.Ltd. vs Official Liquidator High Ct.Of ... on 14 October, 2015
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.6 COURT NO.15 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1-4/2015, I.A. 5-8/2015, I.A. 9-12/2015, I.A. 13-16/2015 in
Petition(s) for Special Leave to Appeal (C) No(s).
30233-30236/2012
(Arising out of impugned final judgment and order dated 03/08/2012
in APO No. 248/2011,03/08/2012 in APO No. 288/2011,03/08/2012 in
APO No. 289/2011,03/08/2012 in APO No. 303/2011 passed by the High
Court of Calcutta)
A.TALUKDAR & CO.(FERTILIZER)P.LTD. Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR HIGH CT.OF CAL.&ORS Respondent(s)
(For substitution and c/delay in filing substitution appln.)
Date : 14/10/2015 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mr. Upma Shrivastava,Adv.
Mr. Avijit Bhattacharjee,Adv.
For Respondent(s) Mr. Sanjay Ghosh,Adv.
Mr. Deba Prasad Mukherjee,Adv.
Mr. Subhasish Bhowmick,Adv.
Mr. Rajesh Kumar,Adv.
Mr. Gaurav Kumar Singh,Adv.
Mr. Rajesh Chaurasiya,Adv.
Mr. Yashraj Singh Deora,Adv.
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.10.15 Ms. Sharmila Upadhyay,Adv.
17:39:53 IST
Reason:
Item No. 6
-2-
UPON hearing the counsel the Court made the following
O R D E R
Abatement is set aside.
Applications for condonation of delay in filing substitution application and for substitution of deceased Director by newly appointed Director of the petitioner company are allowed.
(Sapna Bisht) (Chander Bala)
Sr.P.A. Court Master