Calcutta High Court
M/S. Rexor India Ltd. (In Liqn.) vs The O/L on 21 June, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
CA No.494 of 2015
With
CP No.587 of 2011
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
M/S. REXOR INDIA LTD. (IN LIQN.)
AND
THE O/L, H.C. CAL
-VS-
MAL CHAND SOMANI & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 21st June, 2019.
Appearance:
Mrs. Ruma Sikdar, Adv.
Mr. Shiv Chandra Prasad, Adv.
.. . for O/L. Ms. Meenakshi Manot, Adv.
Mr. Dripto Majumdar, Adv.
. . .for accused no.3.
The Court: Ms. Manot, learned advocate appears on behalf of accused no.3 and submits, her client has already filed statement of affairs. She wants to file an affidavit of her client to demonstrate before this court why official liquidator should be directed to accept the statement. Mrs. Sikdar, learned advocate appears on behalf of official liquidator and submits, the statement filed is meaningless. On query from Court she submits, she will take instructions regarding accused nos.1 and 2.2
Affidavit of accused no.3 is filed on leave granted and copy served in Court. Official liquidator will inform Court regarding accused nos.1 and 2 on adjourned date.
List on 12th July, 2019.
(ARINDAM SINHA, J.) sb/