Calcutta High Court (Appellete Side)
Ms. Tandra Mukherjee & Ors vs The Securities And Exchange Board Of ... on 24 June, 2021
June 24, 2021
AD 12
SG/S. Biswas
WPA 5437 of 2014
Ms. Tandra Mukherjee & Ors.
vs.
The Securities and Exchange Board of India and Ors.
(Through Video Conference)
M/s. P. K. Dutt, S. K. Dutt and
Syamantak Banerjee, Advocates
... for the SEBI present on virtual mode.
The present petition was filed in the year 2014 for
the following reliefs:
"a) A Writ or in the nature of Writ of
Mandamus commanding the respondents,
more particularly the respondent no. 1, their men, agents, successors, survivors, representatives or assigns and/or each one of them to sell off and/or dispose of the immovable properties of the respondent no. 6 company and to liquidate and/or refund/repay the amounts/money deposited by the petitioners with the respondent no. 6 company;
b) A Writ or in the nature of Writ of Mandamus commanding the respondents, more particularly the respondent no. 1, their men, agents, successors, survivors, representatives or assigns and/or each one of them to take all steps to protect the interest of the petitioners and/or investor/depositors 2 WPA 5437 of 2014 for realisation of their deposited amount/money with the respondent no. 6 company;
c) Rule Nisi in terms of prayer (a) and (b) as above;
d) An interim order restraining the respondents their men, agents, successors, survivors, representatives or assigns and/or each one of them to sell off and/or dispose of the immovable properties of the respondent no.6 company and to liquidate and/or refund/repay the amounts/money deposited by the petitioners with the respondent no.6 company;
e) An interim order restraining the respondents their men, agents, successors, survivors, representatives or assigns and/or each one of them to take all steps to protect the interest of the petitioners and/or investor/depositors for realisation of their deposited amount/money with the respondent no.6 company;"
It is noticed that WPA 16534 of 2013 has been filed by Tower Infotech Limited, the properties of which are to be sold in terms of the prayer made in the present petition.3
WPA 5437 of 2014 This Court has already taken cognizance of the prayer made by the petitioners in the aforesaid petition. The exercise is being monitored by this Court. Nothing remains in the present petition. As no one appears for the petitioners, the present petition is dismissed for default.
[Rajesh Bindal, C.J.(A)] [Arijit Banerjee, J.]