Calcutta High Court (Appellete Side)
Welfare Society & Ors vs Uoi & Ors on 22 November, 2019
1
22.11.2019
item nos.
3 to 23
sdas/tkm
W.P. 24110(W) of 2016
With
CAN 1752 of 2019
The Investors & Marketing Members'
Welfare Society & Ors.
Vs.
UOI & Ors.
With
W.P.1478(W) of 2017
With
W.P. 2134 of 2017
With
W.P. 2836(W) of 2017
With
W.P. 14592(W) of 2017
With
W.P. 18549(W) of 2017
With
W.P. 18551(W) of 2017
With
W.P. 18555(W) of 2017
With
W.P. 30734(W) of 2017
With
W.P. 21911(W) of 2017
With
W.P. 3572(W) of 2018
With
W.P. 444(W) of 2019
With
W.P. 3899(W) of 2019
With
W.P. 3901(W) of 2019
With
W.P. 16287 (W) of 2019
With
W.P. 16081 (W) of 2019
With
W.P. 19683 (W) of 2019
With
W.P. 20328 (W) of 2019
With
W.P. 20325 (W) of 2019
With
W.P. 1202(W) of 2017
With
Original Side Matter being
2
W.P. 498 of 2018
Mr. Subir Sabud,
... ... for the petitioners
in W.P.24110 (W) of 2016
Mr. Subrata Chowdhury,
Mr. Biswajit Goswami,
Mr. T. Pandey
... ... for the petitioners in
WP 3901 (W) of 2019 &
WP 16287 (W) of 2019
Mr. Aniruddha Roy,
Ms. Anshumala Bansal,
Ms. Uditi Chopra
... ... for the Resolution Professional Liquidator
Ms. Ruma Sikdar,
Mr. Subhadip Biswas
... ... for the Official Liquidator
Mr. Prasanta Kumar Dutt,
Mr. Susanta Kumar Dutt,
Mr. Syamantak Banerjee
... ... for the SEBI
Mr. Amitesh Banerjee, Ld. Sr. St. Counsel,
Mr. Tulsi Das Roy,
Mr. Tarak Karan
... ... for the State
Mr. Debasish Roy,
Mr. M. Mukherjee
... ... for Respondent Nos. 23 & 24
Mr. K. Mukherjee, Mr. Manas Dasgupta ... ... for Respondent Nos. 20 to 22 & 25, 26 & 29 Mr. Md. Taimur Hossain, Ms. Sibani Bhagat ... ... for the petitioners in W.P. 1478 (W) 2017 Ms. Sabita Roy ... ... for the Union of India in W.P. 1478 (W) of 2017, W.P.30734(W) of 2017 Mr. Ashok Prasad ... ... for the Union of India 3 in W.P. 18549 (W) of 2017 & WP 30734 (W) of 2017 Mr. Suvasish Chakraborty, Ms. Sushmita Singh, Mr. Amit Chowdhury ... ... for the petitioners in W.P.18549 (W) of 2017, W.P.18551 (W) of 2017 & W.P.18555 (W) of 2017 Mr. D.K. Kundu, Mr. A. Basu ... ... for the RBI in W.P. 18551 (W) of 2017 & W.P. 18555 (W) of 2017 Mr. Raja Ray ... ... for the Union of India in W.P. 3572 (W) of 2018 Mr. Fazlur Rahman ... ... for Union of India in W.P. 21911 (W) 2017 Mr. Srijib Chakraborty, Mr. Ramij Munshi ... ... for the petitioners in W.P. 3899 (W) of 2019 W.P. 3901 (W) of 2019 Mr. Gazi Faruque Hossain Ms. P. Mondal ... ... for the petitioner in W.P. 2134 (W) of 2017 Mr. Partha Ghosh ... ... for the respondent in W.P. 14592 (W) of 2017 In Re : W.P.1202(W) of 2017 4 It is submitted by the learned Counsel appearing for the Official Liquidaor that better particulars of the assets of the former directors have not been supplied. Charge-sheets have been filed in the Court of Chief Metropolitan Magistrate, Joypur, wherein some assets of the company in liquidation have been referred to.
Learned Counsel appearing for the respondent directors submits that records with regard to the assets are in the control and custody of the Economic Offences Wing, West Bengal.
Official Liquidator is directed to issue notice upon the office of the Superintendent of Police, Special Operations Group, (S.O.G.), Office of Additional Director General of Police Ats and SOG, Ghat Gate near Ankur Cinema, Rajasthan, Jaipur, to obtain better particulars with regard to the case where some of the assets of the company are involved.
Report of the Economic Offences Wing, West Bengal, be handed over to the learned Counsels appearing for the parties.
Resolution Professional Liquidator submits orders passed by the NCLT, wherefrom it appears that the M/s. Pincon Spirits Limited has gone into liquidation. Let it be kept with record.
In Re : W.P. 16287(W) of 2019 5 SEBI is directed to submit report whether the action of the respondent companies in floating debenture bonds is in violation of the provisions of SEBI Act or any other law.
Report in this regard shall be filed one week after ensuing X-Mas Vacation.
Let this matter appear one week after ensuing X-Mas Vacation.
(Jay Sengupta, J.) (Joymalya Bagchi, J.)