Calcutta High Court (Appellete Side)
Tower Infotech Ltd Anr vs Union Of India And Ors on 3 August, 2022
03.08.2022
Sl.No. 25, 26
Ct.No.3
Amalranjan
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
WPA/16534/2013
[Tower Group]
TOWER INFOTECH LTD ANR
VS
UNION OF INDIA AND ORS
IA NO: CAN/1/2013(Old No:CAN/11064/2013),
CAN/2/2013(Old No:CAN/11184/2013),
CAN/3/2014(OldNo:CAN/4698/2014),
CAN/4/2014(Old No:CAN/7281/2014),
CAN/5/2015(Old No:CAN/124/2015),
CAN/6/2015(Old No:CAN/1079/2015),
CAN/7/2015(Old No:CAN/4055/2015),
CAN/9/2016 (OldNo:CAN/11671/2016),
CAN/10/2017(Old No:CAN/94/2017),
CAN/11/2017(Old No:CAN/1444/2017),
CAN/12/2017(Old No:CAN/1466/2017),
CAN/13/2017(Old No:CAN/3937/2017),
CAN/14/2017(Old.No:CAN/7746/2017),
CAN/15/2017(Old No:CAN/8103/2017),
CAN/16/2017(Old No:CAN/8270/2017),
CAN/17/2017(Old No:CAN/8655/2017),
CAN/18/2017(Old No:CAN/10025/2017),
CAN/19/2017(Old No:CAN/10159/2017),
CAN/20/2017(Old No:CAN/10965/2017),
CAN/22/2018(Old No:CAN/2300/2018),
CAN/24/2018(Old No:CAN/6007/2018),
CAN/25/2018(Old No:CAN/7047/2018),
CAN/26/2018(Old No:CAN/7048/2018),
CAN/27/2018(Old No:CAN/7547/2018),
CAN/28/2019(Old No:CAN/67/2019),
CAN/29/2019(Old No:CAN/707/2019),
CAN/30/2019(Old No:CAN/2773/2019),
CAN/31/2019(OldNo:CAN/12053/2019),
CAN/32/2019(Old No:CAN/12243/2019),
CAN/33/2020(Old No:CAN/1764/2020),
CAN/34/2020(Old No:CAN/1886/2020),
CAN/36/2020(Old No:CAN/2622/2020),
CAN/40/2021, CAN/41/2021,
CAN/42/2021, CAN/43/2021
WPA/21910/2017
BIRENDRA NATH KAYAL
VS
UNION OF INDIA & ORS.
2
Mr. Arindam Das
Mr. Biswajit Sarkar
Ms. Rumeli Sarkar
Mr. Subhasis Chakraborty
Mr. Arindam Das
Ms. Sushmita Kumari Singh
...for the petitioners
Mr. Shakti chatterjee
Mr. Triptimoy Talukder
Mr. Abhiraj Tarafdar
...for the respondents
Mr. Ashok Prasad Ms. Anamika Pandey ...for the UOI Mr. A.K. Kundu Mr. A. Basu ...for the RBI Mr. Birendra Nath Manna ...for the applicant in CAN 43 of 2021 Mr. Rajdip Ray Mr. Sandip Ray ...for the company Mr. Amitesyh Banerjee, Sr. Adv. Mr. Tulsidas Roy Mr. Tarak Karan Mr. Tapan Kr. Mukherjee Mr. Rabindra Narayan Datta Mr. Hare Krishna Halder ...for the State Mr. Sujit Sankar Koley ...for the applicant in CAN 707 of 2019, CAN 29 of 2019 Mr. P.K. Dutt Mr. S.K. Dutt Mr. Syamantak Banerjee ...for the SEBI Mr. B. N. Manna ...for the applicant in CAN 43 of 2021 Mr. Rajdip Ray ...for the Company Mr. Mani Sankar chattopadhyay Mr. Bholanath Ghosh Ms. Munmun Biswas ...for the applicant in CAN 31 of 2019, CAN 32 of 2019, CAN 33 of 2020 & CAN 36 of 2020 3 Re: CAN/31/2019(OldNo:CAN/12053/2019), CAN/32/2019(Old No:CAN/12243/2019), CAN/33/2020(Old No:CAN/1764/2020), CAN/36/2020(Old No:CAN/2622/2020), We direct the one-man committee to immediately start within 10 days of communication of this order, the sale process of the properties of the company in the custody of the committee by invitation of offers/tenders from the public at large.
The committee shall proceed with the process of sale in the same manner it has been proceeding in respect of properties of other companies.
The Security Exchange Board of India (SEBI) has prayed for time to identify, tabulate and process the claims it has received from various investors. The Board is granted time up to 12th September, 2022 to complete this process.
List these applications on 14th September, 2022 to review the progress of the committee and SEBI.
The applications (CAN 31 of 2019, CAN 32 of 2019, CAN 33 of 2020, CAN 36 of 2020, are, accordingly, disposed of.
( Subhendu Samanta,J. ) ( I. P. Mukerji,J. )