Calcutta High Court
Bharat Process & Mechanicals Engg. Ltd. ... vs The Official Liquidator on 26 August, 2016
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No. 524 of 2014 with BIFR No. 520 of 1992 CA No. 400 of 2013 CA No. 409 of 2014 IN THE HIGH COURT AT CALCUTTA ORIGINAL JURISDICTION In the matter of:
Bharat Process & Mechanicals Engg. Ltd. (In Liqn.) Versus The Official Liquidator, High Court, Calcutta Before:
The Hon'ble Justice I. P. MUKERJI Date: 26th August 2016 Appearance:
Mr. Ranjan Deb, Sr. Advocate Mr. Ratnanko Banerjee, Sr. Advocate Mrs. Lopita Banerjee, Advocate Mr. Deepnath Roychowdhury, Advocate Ms. Urmila Chakraborty, Advocate Ms. Shyantee Datta, Advocate for the applicant Mr. Nandlal Singhania, Advocate Mr. Tarunjyoti Tewari, Advocate Ms. Shehla Shamsi, Advocate for the UOI Mrs. Ruma Sikdar, Advocate Mr. Aninda Bhattacharya, Advocate for the official liquidator Mr. Gora Chand Roy Choudhury, Advocate For OMDC Mr. Avinash Kankani, Advocate for Deba Prasad Roy Ms. Sonal Shah, Advocate for Joint Action Forum Ms. Priyanka Dhar, Advocate for Sramik Union The Court: The Central Government is represented by learned counsel, today.
For effective adjudication of all these applications let affidavits-in-
opposition be filed by 16th September 2016. List these applications on 29th September 2016. Affidavits-in-reply may be filed in the meantime. Let service of all these applications be made immediately, if not made earlier.2
Considering the long pendency of these matters I make it absolutely clear that no extension of time to file affidavits will be granted under any circumstances, nor any adjournment be granted.
(I. P. MUKERJI, J.) R. Bose AR(CR)