Calcutta High Court
Nicco Corporation Ltd vs Stantech Project Engineering (P) Ltd on 4 December, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
Od-23 and 24
CP No. 431 of 2000
CP No. 432 of 2000
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
NICCO CORPORATION LTD.
AND
STANTECH PROJECT ENGINEERING (P) LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 4th December, 2015.
Appearance:
Mr. S. Roy, Adv.
Mr. Abhijit Basu, Adv.
The Court : The petitioner herein has succeeded before the Supreme Court in establishing that an undisputed debt is due and owing from the company to the petitioner. The formal order of admission needs to be made and consequential directions for advertisements are to be issued.
However, the company says that it has been referred to the Board for Industrial and Financial Reconstruction.
Let these petitions appear a week hence for the company to file an affidavit as to the pendency of the reference before Section 22(1) of the Sick Industrial Companies (Special Provisions) Act, 1985 can be applied.
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) kc.