Calcutta High Court (Appellete Side)
Welfare Society & Ors vs Uoi & Ors on 2 April, 2019
1
02.04.2019
01 to 15
Ct. No. 238
as/akd
W.P. 24110(W) of 2016
With
CAN 1752 of 2019
The Investors & Marketing Members'
Welfare Society & Ors.
Vs.
UOI & Ors.
with
W.P.1478(W) of 2017
Hussain Ali & Ors.
Vs.
State & Ors.
With
W.P. 2134 of 2017
Rita Sarkar & Ors.
Vs.
UOI & Ors.
with
W.P. 2836(W) of 2017
Namai Majhi & Ors.
Vs.
UOI & Ors.
with
W.P. 14592(W) of 2017
Gurupada Samanta
Vs.
UOI & Ors.
with
W.P. 18549(W) of 2017
Kashinath Kundu & Anr.
Vs.
UOI & Ors.
with
W.P. 18551(W) of 2017
Gopal Chandra Khamari & Anr.
Vs.
UOI & Ors.
with
W.P. 18555(W) of 2017
Malay Kumar Giri & Anr.
Vs.
UOI & Ors.
2
with
W.P. 30734(W) of 2017
Purnendu Das & Ors.
Vs.
UOI & Ors.
with
W.P. 21911(W) of 2017
Birendra Nath Koyal
Vs.
UOI & Ors.
with
W.P. 3572(W) of 2018
Sagida Begum
Vs.
UOI & Ors.
With
W.P. 444(W) of 2019
Monoranjan Manna & Ors.
Vs.
UOI & Ors.
With
W.P. 3899(W) of 2019
Satya Jaiswal & Ors.
Vs.
UOI & Ors.
with
W.P. 3901(W) of 2019
Satyadev Jaiswal & Ors.
Vs.
UOI & Ors.
With
W.P. 1202(W) of 2017
Amit De & Ors.
Vs.
State & Ors.
Sardar Amjad Ali, Sr. Adv.
Mr. Subir Sabud
.... for the petitioners
(in W.P. 24110(W) of 2016).
Md. Taimur Hossain,
Ms. Sibani Bhagat
... for the petitioners
(in W.P. 1478(W) of 2017).
Mr. S. Chakraborty,
Ms. Sushmita Singh
... for the petitioners
(in W.P. 18549(W) of 2017
3
W.P. 18551(W) of 2017
&
W.P. 18555(W) of 2017).
Mr. Debabrata Karan,
Mr. Debapriyo Karan
... for the petitioner
(in W.P. 21911(W) of 2017
&
W.P. 21911(W) of 2017)
Mr. Srikanta Datta
... for the petitioner (in W.P. 3572(W) of
2018).
Ms. Ruma Sikdar,
Mr. Subhadip Biswas.
... for Official Liquidator
(in W.P. 24110(W) of 2016).
Mr. D. K. Kundu,
Mr. Arjun Basu
...for the R.B.I.
(in W.P.18551(W) of 2017 &
(in W.P. 18555(W) of 2017).
Mr. Prasanta Kumar Dutta,
Mr. Susanta Kumar Dutt,
Mr. Syamantak Banerjee
.... for the SEBI
Mr. Pinaki Bhattacharyya
.... for the UOI
(in W.P. 1478(W) of 2017)
Mr. Partha Ghosh
...for the UOI
(in W.P. 14592(W) of 2017).
Mr. Ganesh Chandra Panda
...for the UOI
(in W.P. 18555(W) of 2017.)
Mr. Asis Mukherjee
...for the UOI
(in W.P. 30734(W) of 2017).
Ms. S. Ray
...for the UOI
(in W.P. 1478(W) of 2017.)
Mr. Ashok Prasad
...for the UOI
(in W.P. 18549(W) of 2017.)
4
Mr. Raja Roy
...for the UOI
(in W.P. 3572(W) of 2018.)
Mr. L. Sharma
... for the respondents no.
18.
Ms. Kabita Mukherjee, Mr. Manas Dasgupta, Ms. Madhubanti Chakraborty ..... for the respondents no.
20,21,22,25 Mr. Debasish Roy, Mr. M. Mukherjee ... for the respondents no.
23 & 24.
Ms. Sumitra Das ...for CBI.
Mr. Mahadeb Sarkar ...for the State.
Mr. Aniruddha Roy, Sr. Adv., Ms. Anshumala Bansal, Ms. Uditi Chopra.
...for the applicant in CAN 1752 of 2019.
Mr. Fazlur Rahman.
...for the U.O.I. in W.P.21911 (W) of 2017.
In Re: CAN 1752 of 2019.
Affidavit of service filed in Court today be kept with the record.
Learned advocate for the applicant in CAN 1752 of 2019 submits that the insolvency resolution proceeding is pending before the NCLT with regard to M/s. Pincon Spirits Ltd. 5
Let copies of the application be served upon the learned Advocates for State and the respondent Company.
Response, if any, to the application be filed by the next date of hearing.
Let this application appear for further hearing on 9.4.2019.
In Re: W.P.24110 (W) of 2016 Report filed on behalf of the Director General of Police, West Bengal is kept on record.
The matter is adjourned for two weeks. (Jay Sengupta, J.) (Joymalya Bagchi, J.) 6