Calcutta High Court
Rural Electrification Corporation ... vs The Official Liquidator on 17 March, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
C.A. No. 160 of 2015
With
C.P. No. 377 of 2000
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ORIGINAL SIDE
LYNX INDIA LIMITED (IN LIQUIDATION)
And
RURAL ELECTRIFICATION CORPORATION LIMITED
Versus
THE OFFICIAL LIQUIDATOR
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date: 17th March, 2015.
Appearance:
Mr. K. K. Das Gupta, Adv.
Mr. Ashit Ranjan Nandy, Adv.
... for the petitioner Mr. Ranajit Chowdhury, Adv.
Mr. Biswajit Roy, Adv.
... for the Official Liquidator The Court: Having heard the learned advocates for the parties and upon perusing the instant application, it appears that this matter cannot be disposed of finally without calling for affidavits. Accordingly, let affidavit-in-opposition be filed within a period of three weeks from date, reply, if any, a fortnight thereafter.
List this matter under the heading, "Company Matter Adjourned", in the monthly combined list to be published for the month of May 2015.
(BISWANATH SOMADDER, J.) sg2