Calcutta High Court
L & T Finance Limited vs Sanjaya Kumar Tout & Ors on 4 March, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No.185 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
L & T FINANCE LIMITED
Versus
SANJAYA KUMAR TOUT & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 4th March, 2014.
The Court : The matter has been mentioned for change of personnel of the receiver since the receiver named in the order dated February 13, 2014, according to the petitioner, cannot be located.
Mr. Subrata Guha Biswas, Advocate, of Bar Association Room No. 16, is appointed receiver in place and stead of the receiver named in the order dated February 13, 2014 on the same terms and conditions.
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) sg.