Calcutta High Court
Alankit Marketing Private Limited vs Unknown on 27 April, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-7
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 : 27th April, 2021.
Appearance :
Mr. Abhrajit Mitra,Sr. Adv.
Mr. Moti Sagar Tiwari,Adv.
The Court: - On behalf of respondents, it is submitted that they intend to
file their affidavit by keeping the maintainability point of the writ petitioner to be decided after filing of affidavits. The matter was adjourned from time to time to allow the respondents an opportunity to advance argument on the maintainability point raised by them for being adjudicated as a preliminary issue. Now, the respondents seek time to file affidavit. Such prayer is allowed. Let affidavit-in-opposition be filed by 15th June, 2021; affidavit-in-reply, if any, by 29th June, 2021.
2
Liberty to mention for inclusion in the list after 5th July, 2021. The interim order already passed shall continue till 31st July, 2021. It is made clear that the respondents will be free to urge the point of maintainability of the application at the final hearing upon completion of affidavits.
(ARINDAM MUKHERJEE, J.) s.chandra