Calcutta High Court
New Line Autotrack Pvt. Ltd.(In Liqn) vs Bank Of India on 11 July, 2024
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OD-97
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IA NO. CA/5/2018 (Old No: CA/39/2018)
In
CP/146/2015
IN THE MATTER OF:
NEW LINE AUTOTRACK PVT. LTD.(IN LIQN)
-AND-
BANK OF INDIA
-VS-
OFFICIAL LIQUIDATOR, H.C., CALCUTTA
BEFORE :
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
Date : 11th July, 2024 Appearance:
Ms. R. Singh, Adv.
Mr. Ashok Kumar Singh, Adv.
...for Bank of India.
The Court : The present application has been filed, seeking a direction on the Official Liquidator to sell the entire assets of the company (in liquidation).
Learned counsel for the bank/petitioner submits that when the bank sought to enforce a debt of the company in favour of the bank, it was discovered that the property extended beyond the secured assets. As such, the bank seeks a sale of the entire property by the Official Liquidator as a whole and to exact its dues from the sale proceeds.
Since none appears for the Official Liquidator at the time of call, the learned advocate-on-record for the petitioner is requested to give a notice to the learned advocate for the Official Liquidator and/or the Official Liquidator directly, indicating that the matter shall be listed next on August 8, 2024.
(SABYASACHI BHATTACHARYYA, J.) s.pal