Calcutta High Court
Psc Engineers Pvt.Ltd vs Psc Engineers Pvt. Ltd on 18 April, 2011
Author: I. P. Mukerji
Bench: I. P. Mukerji
CP NO.164 OF 2011
CA No. 229 of 2011
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF :
PSC ENGINEERS PVT.LTD.
AND
PSC ENGINEERS PVT. LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 18th April, 2011.
Appearance :-
Mr.Sudipto Sarkar, Sr. Adv., Mr.Debdutta Sen, Adv., for the petitioner.
Mr.Pritam Chowdhury, Adv., for the Union of India.
Mr.R.R. Sen, Adv., Mr.Sudip Deb, Adv., for the Objector.
The Court : Mr.Sudip Deb has one objection to sanction of the scheme. His client is a purchaser of a property from the transferor company. His objection is that some property tax dues of the Kolkata Municipal Corporation has not been paid by the transferor. It appears from the submissions made in Court today that such dues have been cleared. Mr.Deb is satisfied about this.2
The Central Government points out a typographical mistake in Clause 22 of the scheme. I am convinced this is absolutely a typographical mistake. Therefore, let 31st December, 2010 be corrected to 31st December, 2011.
Let the scheme be corrected accordingly. This application is allowed by passing orders in terms of prayers
(a) to (j) of the petition.
In the event the petitioner supply a legible computerized print out of the scheme and the schedule of assets in acceptable form to the department, the department will append such computerized print out, upon verification, to the certified copy of the order without insisting on a handwritten copy thereof.
The petitioner is to pay a consolidated cost of 200 GMs to the Central Government.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) sd/