Calcutta High Court
Parijat Vyapaar Pvt. Ltd vs Kesh Bihari Choudhury on 23 February, 2010
Author: Patherya
Bench: Patherya
GA No. 374 of 2010
CS No. 356 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
PARIJAT VYAPAAR PVT. LTD.
Versus
KESH BIHARI CHOUDHURY
For Petitioner : Mr.Arindam Sinha with Mr.Sabyasachi Sen
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 23rd February, 2010.
The Court : None appears on behalf of the
respondent inspite of service. Affidavit of service filed be kept
on record.
Report filed by the Receiver be kept on record. The only reason for non-implementation of the order dated 12th February, 2010 is refusal to issue gatepass as there was no specific direction upon P.M.P. Mines to do so in whose premises the rock breaker is lying. As the asset in question is lying in the area of P.M.P. Mines let a gatepass be issued by P.M.P. Mines to enable the Receiver to implement the order dated 12th February, 2010. In case faced with obstruction at the time of removal of the asset in question the Receiver will be at liberty to seek police assistance and the local police authority will ensure all assistance to the Receiver.
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Matter to appear in the list three weeks hence.
Interim order granted is extended for five weeks.
The petitioner is directed to communicate this order to the non-appearing respondent.
Receiver, local police authority, PMP Mines and all parties to act on a photostat signed copy of this order on the usual undertakings.
(PATHERYA, J.) pa