Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Spanco Limited on 4 July, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No.1001 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
SPANCO LIMITED
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 4th July, 2014.
Appearance:
Mr. Kaushik Chatterjee, Adv.
The Court : The respondent is not represented despite previous
service.
Let the matter appear three weeks hence for the receiver to complete the act of taking possession of the assets covered by the agreement, with police assistance, if necessary, in the meantime.
In the event of any further visit of the receiver, he will be entitled to an additional remuneration of 1000 GM and all expenses for his travel, accommodation and the like will be borne by the petitioner and added to the claim in the pending arbitral reference.
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.) bp.