Calcutta High Court (Appellete Side)
Tower Infotech Ltd. Anr vs Union Of India And Ors on 13 December, 2022
IN THE HIGH COURT AT CALCUTTA 13.12.2022
Criminal Miscellaneous Jurisdiction S.D Item no.8+9 W.P.A. 16534 of 2013 With W.P.A. 21910 of 2017 Tower Infotech Ltd. Anr.
-Vs-
Union of India and Ors.
Mr. Mani Sankar Chattopadhyay Mr. Bhola Nath Ghosh ...For the Applicant.
Mr. Rajdip Roy .... For the Company.
Mr. Dipankar Dandapata Mr. A. S. Das ..... For the CBI.
Mr. Tapan Kumar Mukherjee Mr. R.N. Dutta Mr. H.K. Halder ... For the State.
Mr. S.K. Tiwari .... For the UOI.
Mr. S.K. Dutt Mr. Syamantak Banerjee ... For the SEBI.
Re: CAN 44 of 2022 We direct the one-man committee to immediately start within ten days of communication of this order, the sale process of the properties of the company in the custody of the committee mentioned in the schedule to the application 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 the 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. Time to file the report by the Board in 2 terms of the order of this Bench dated 3rd August, 2022 is extended till 14th February, 2023.
List these applications on 16th February, 2023 to review the progress of the committee and SEBI.
(Biswaroop Chowdhury J.) (I.P. Mukerji, J.)