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Calcutta High Court (Appellete Side)

The Investors & Marketing Members' ... vs Union Of India & Ors on 14 May, 2018

Author: Aniruddha Bose

Bench: Aniruddha Bose

                                   1


14.05.2018
Item No.2
Ct. No.11
CHC


                               W.P. 24110 (W) of 2016

             The Investors & Marketing Members' Welfare Society & ors.
                                        Vs.
                               Union of India & ors.
                                       with
                              W.P. 1478 (W) of 2017
                                    Hussain Ali
                                         Vs.
                                    State & ors.
                                        With
                               W.P.2134 (W) of 2017
                                 Rita Sarkar & ors.
                                         Vs.
                                Union of India & ors.
                                        With
                               W.P.2836 (W) of 2017
                                 Nimai Majhi & ors.
                                         Vs.
                                Union of India & ors.
                                        With
                               W.P.14592 (W) of 2017
                                 Gurupada Samanta
                                         Vs.
                                Union of India & ors.
                                        With
                               W.P.18549 (W) of 2017
                                        With
                               W.P.18551 (W) of 2017
                                        with
                                C.A.N.10011 of 2017
                                        with
                               W.P.18555 (W) of 2017
                                        With
                               W.P.30734 (W) of 2017
                                        With
                               W.P.21911 (W) of 2017
                                        With
                               W.P.3572 (W) of 2018


              Mr. Subhasis Chakraborty,
              Mr. Biswajit Sarkar
                                ...for the petitioners
                                in W.P. 18551 (W) of 2017
                                W.P.18555 (W) of 2017

              Sardar Amjad Ali, Sr. Advocate
              Mr. Golam Mastafa
                   ...for the petitioners

              Mr. Taimur Hossain,
              Ms. Sibani Bhagat
                    ...for the petitioners in W.P.1478 (W) of 2017

              Mr. Gazi Faruque Hossain
                         2


        ...for the petitioners in W.P.2134 (W) of 2017

  Mr. Debabrata Karar,
  Mr. Debopriyo Karar
       ...for the petitioner in W.P.21911 (W) of 2017

  Mr. Amitesh Banerjee, Ld. Sr. Standing Counsel
  Mr. Tarak Karan,
  Mr. Tulshi Das Ray
                   ...for the State

  Mr. Manas Dasgupta
             ...for respondent nos.18, 20, 21, 22 & 25

Mr. Subata Roy ...for the U.O.I. in C.A.N.10011 of 2017 Mrs. Ruma Sikdar ...on behalf of Official Liquidator Mr. Ashraf Ali ...for the CBI Mr. Prasanta Kumar Dutt, Mr. Susanta Kumar Dutt, Mr. Syamantak Banerjee ...for the S.E.B.I. Mr. D. K. Kundu, Mr. Arjun Basu ...for the RBI On the prayer of learned counsel appearing for the persons in management of the various companies of the Pincon Group we direct these matters to be listed on 11th June, 2018. We are adjourning hearing of these matters as it is submitted by learned counsel appearing for the different companies of the said group that they want to take instruction as regards methodology of repayment.

(Aniruddha Bose, J.) (Joymalya Bagchi, J.) 3