Alankit Marketing Private Limited vs Unknown on 22 March, 2021

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Calcutta High Court

Alankit Marketing Private Limited vs Unknown on 22 March, 2021

Bench: Arindam Mukherjee

OD - 4

                              CP 2 of 2021
                           IA CA No. 1 of 2021

                  IN THE HIGH COURT AT CALCUTTA
                         Original Jurisdiction
                           ORIGINAL SIDE

                    IN THE MATTER OF :
            ALANKIT MARKETING PRIVATE LIMITED
                            AND
                    IN THE MATTER OF :
                    TARAKNATH KABIRAJ
                          VERSUS
     REGIONAL DIRECTOR, MINISTRY OF CORPORATE AFFAIRS,
                GOVERNMENT OF INDIA AND ANOTHER


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 22nd March, 2021.


                                                             Appearance:
                                              Mr. Abhrajit Mitra,Sr. Adv.
                                                 Mr. Shounak Mitra,Adv.
                                           Mr Yashovardhan Kochar,Adv.
                                             Mr. Balaji Chakraborty,Adv.
                                                  Mr. Bikash Shaw,Adv.
                                                    .....for the petitioner.

      The Court: This is an application under Section 463 (2) of the

Companies Act, 2013 (hereinafter referred to as the said Act). The

application is sought to be moved without notice to the respondents. The

petitioner says that ex parte ad interim orders should be passed. Otherwise, if proceedings are initiated as against the petitioner, then the application will become infructuous. After hearing the petitioner and considering the materials on record, I think for the purpose of 2 transparency and provisions of Section 463 (3) of the said Act, the respondents should be served.

The petitioner shall cause a copy of this application served on the respondents within 23rd March, 2021. The respondents, if have not initiated any proceedings till today, shall not do so without the leave of this Court until 25th March, 2021 since this Court is seisen of the matter.

Let this matter appear on 25th March, 2021.

(ARINDAM MUKHERJEE,J.) s.chandra

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Calcutta High Court