Calcutta High Court (Appellete Side)
(Ms. Tandra Mukherjee & Ors vs The Securities And on 9 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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3409.06. 2014 rrc W. P. 5437 (W) of 2014 (Ms. Tandra Mukherjee & Ors. Vs. The Securities and Exchange Board of India & Ors.) with W. P. 16534 (W) of 2013 (Tower Infotech Limited & Anr. Vs. Union of India & Ors.) Mr. Kishore Datta Mr. Dibyendu Chatterjee ......For the petitioners [in WP 5437 (W)/14] Mr. Subir Sanyal Md. Syed Khan ......For the petitioners [in WP 16534 (W)/13] Mr. Hirak Mitra Mr. Prasanta Kumar Dutta Mr. Rupak Ghosh Mr. Shusanta Kumar Dutt ......For the S.E.B.I. Mr. L. K. Chatterjee Mr. Raj Sekhar Basu .....For the U.O.I. Mr. Sakya Sen Ms. Debjani Roy .....For the State [in WP 16534 (W)/13] Mr. Subhabrata Datta Mr. S. Banerjee Mr Arka Bhattacharya ......For the State [in WP 5437(W)/14] Mr. Mitra, learned senior counsel appearing for Securities and Exchange Board of India (hereafter the 'S.E.B.I.) submits that for the purpose of valuation, not 200 but title deeds of 185 immovable
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properties of the company, the petitioner in W.P. 16534 (W) of 2013, are in its custody.
The point shall be decided at a later stage.
Mr. Sanyal, learned advocate appearing for the petitioners [in W.P. 16534 (W) of 2013] shall identify at least five properties which are likely to fetch maximum amount if put up for sale right now and inform the particulars of such properties to the learned advocate-on- record for S.E.B.I. in course of tomorrow.
Put up the writ petition on Thursday next (12th June, 2014) under the same heading when the Court proposes to set the ball in motion by directing the S.E.B.I. to obtain the valuation of such properties and thereafter to proceed for its sale by public auction.
( Dipankar Datta, J. )