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Calcutta High Court

Angelo Brothers [In Liqn.] & Anr vs Satyajit Mitra & Ors on 10 March, 2015

Author: Aniruddha Bose

Bench: Aniruddha Bose

                               ORDER SHEET
                                CA 136/2015
                                CP 90/1983
                      IN THE HIGH COURT AT CALCUTTA

                              Original Jurisdiction




                     ANGELO BROTHERS [IN LIQN.] & ANR.

                                    Versus

                             SATYAJIT MITRA & ORS.


  BEFORE:

  The Hon'ble JUSTICE ANIRUDDHA BOSE

Date : 10th March, 2015.

Appearance :

Mr.Dipak Khosla, Advocate Mr.S.C. Prasad, Advocate The Court : Today, the cause lists of the Original Side of this Court for 26th March, 1984 and 3rd April, 1985 have been produced by the department. In addition, the minute book of 26th March, 1984 recording the order passed in CP No.90 of 1983 has been produced. The cause list of 29th March, 1983, however, has not been produced. The minute book pertaining to the order dated 3rd April, 1985 has also not been produced. The original winding-up petition is also not before this Court.
2
The Registrar, Original Side, High Court, is directed to produce the original winding-up petition.
There is no material before this Court pertaining to publication of any advertisement in terms of Rule 96 read with Rule 99 of the Companies Court Rules, 1959. None of the orders produced before me so far deal with the issue of direction for advertisement by the Court.
The Registrar, Original Side, High Court, is also directed to report to this Court as to whether direction for publishing any advertisement was made or not or if any advertisement was published. If there was any such publication, the particulars thereof shall be produced before this Court. The report in this regard shall be filed on 12th March, 2015..
The Official Liquidator is also directed to apprise this Court as to whether any statement of affairs in terms of Section 454 or report in terms of Section 455 of the Companies Act, 1956 was filed before this Court or not, as from the records no such report has been brought to my notice.
The Official Liqudiator shall file such report within seven days from date. The matter shall be listed on 11th March, 2015 at 3 p.m. (ANIRUDDHA BOSE, J.) sd/