Calcutta High Court
Anr vs Appu Industries Ltd. & Ors on 13 May, 2011
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
ASFC No. 2 of 1999
GA No.1257 of 2011
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
WEST BENGAL FINANCIAL CORPORATION &
ANR.
-Versus-
APPU INDUSTRIES LTD. & ORS.
Appearance:
Mr. Ashok Kumar Dhandhania, Adv.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date :May 13, 2011.
The Court : Affidavit-in-opposition be filed on the reopening date after the summer vacation; reply thereto, if any, may be filed within a fortnight thereafter. The matter will appear as adjourned motion in the monthly list of July, 2011.
The guarantors should file their individual affidavits of assets, in appropriate form by making a full disclosure of their assets and specifying that they do not own or control any other asset not mentioned in the affidavit.
A report has been tendered by the chairman of the West Bengal Financial Corporation following an earlier direction. The report has been perused and returned. The report reveals the lack of adequate machinery to ensure speedy recovery and to ensure that recovery cases are attended 2 to. Since the chairman has expressed regret over the mater and has assured Court that an appropriate machinery in such regard would be set up, it is expected that this and the connected case will remain as lessons for the WBFC.
Urgent certified photocopies of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) A/s.