Calcutta High Court (Appellete Side)
Laneseda Agents Limited & Ors vs Registrar Of Companies & Ors on 10 December, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
10.12.2021.
Item No. 38.
Court No.13
ap W.P.A. No. 11675 of 2021
With
I.A. No. CAN 1 of 2021
And
I.A. No. CAN 2 of 2021
(Through Video Conference)
Laneseda Agents Limited & Ors.
Versus
Registrar of Companies & Ors.
Ms. Rohini Musa,
Mr. Rajarshi Dutta,
Mr. Sankarsan Sarkar,
Mr. Shwetaank Nigam,
Ms. Pritha Basu,
Mr. Aryaa Chatterjee,
Mr. Akash Agarwal,
Mr. Debartha Chakraborty.
...For the petitioners.
Mr. Shyam Divan, ld. Sr. Advocate,
Mr. Jishnu Chowdhury,
Mr. Sanam Tripathi,
Mr. Sarvapriya Mukherjee,
Mr. Shaunak Mitra,
Mr. Deepan Kumar Sarkar,
Mr. Paritosh Sinha,
Mr. Saubhik Chowdhury,
Mr. Dripto Majumdar,
Ms. Ayusmita Sinha,
Mr. Debottam Das.
...For the Vindhya Telelinks Limited.
Mr. Ranjan Bachawat, ld. Sr. Advocate,
Mr. Sayan Roy Chowdhury,
Mr. Satyaki Mukherjee,
Mr. Paritosh Sinha,
Mr. Dipto Majumdar,
Ms. Ayusmita Sinha.
...For the Intervenor.
Mr. Phiroze Edulji,
Mr. Avinash Kankarni.
...For the Union of India.
In Re: CAN 2 of 2021
CAN 2 of 2021 has been filed by Vindhya
Telelinks Limited for being added as party respondent
in W.P.A. No. 11675 of 2021.
2Having heard the learned Counsels for the parties, this Court is of the view that Vindhya Telelinks Limited may be added as party respondent to the instant writ petition.
The Advocate-on-record of the petitioner is directed to amend necessary corrections in the cause title of this writ petition.
In Re: W.P.A. No. 11675 of 2021
Having heard Mr. Ravi Sankar Prasad and Mr. Shyam Divan, learned Senior Advocates appearing for the parties at length, let this matter stand adjourned and be listed on 17th December, 2021 at 2:00 P.M. as Specially Fixed.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)