Calcutta High Court
Srei Equipment Finance Ltd vs Supreme Infrastructure Bot Private ... on 13 May, 2015
Author: Manjula Chellur
Bench: Manjula Chellur
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
APOT 202 OF 2015
GA 1589 of 2015
WITH
CS 104 of 2015
SREI EQUIPMENT FINANCE LTD.
Versus
SUPREME INFRASTRUCTURE BOT PRIVATE LIMITED & ORS.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 13th May, 2015.
Mr.Utpal Bose, Sr. Advocate
Ms.H.Chakraborty, Advocate
Ms.N.C.Chatterjee, Advocate
Ms.A.Malhotra, Advocate
.....for petitioner
Mr.Jishnu Chowdhury, Advocate
Mr.Soumabha Ghosh, Advocate
Mr.S.K.Singhvi, Advocate
Mr.P.Patra, Advocate
Mr.J.Guha, Advocate
.....for respondent
The Court :- Heard learned Counsel on behalf of the appellant as well as learned Counsel on behalf of the respondents. 2
In the light of the admission that respondents 1 to 5 in the nature of borrower and guarantors had secured shares and also assets towards the loan borrowed from the appellants herein, we direct the respondents 1 to 5 not to deal with the shares as well as assets in terms of loan agreement till disposal of the application pending before learned Trial Court. ` The respondents are also at liberty to raise question of the maintainability and all other issues before learned Single Judge.
Accordingly appeal and application are disposed of.
(MANJULA CHELLUR, C.J.) (JOYMALYA BAGCHI, J.) GH.