Calcutta High Court
Saswati Mehrotra vs M/S. Bla Projects Limited on 9 January, 2020
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-8
ACO No. 25 of 2019
in
APO No. 115 of 2013
CP No. 542 of 2011
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
SASWATI MEHROTRA
Versus
M/S. BLA PROJECTS LIMITED
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
The Hon'ble JUSTICE KAUSIK CHANDA
Date : 9th January, 2020.
Appearance:
Mr. Sourav Mukherjee, Adv.
Mr. Aman Baid, Adv.
Mr. Debdeep Sinha, Adv.
The Court : The application has been made in an appeal that was disposed
of by an order dated June 25, 2013. The appeal arose out of a creditor's petition for
winding up the respondent company.
The appeal was disposed of by directing the company to deposit a sum of Rs.10 lakh by way of a fixed deposit and such deposit was to stand to the credit of the civil suit that the petitioning creditor was given liberty to file. 2
The present application has been filed jointly by the petitioning creditor and the company. One of the prayers in the application is for the name of the company to be appropriately reflected as a private limited company. Such prayer is allowed and the name of the company should be reflected as BLA Projects Private Limited.
The disputes between the parties have been resolved in course of the pendency of the civil suit and the petitioning creditor submits that the petitioning creditor's claim has been satisfied. In such view of the matter, a joint prayer has been made for the release of the deposit that had been put in by the company pursuant to the order of this Court of June 25, 2013.
The company is permitted to withdraw the deposit. The fixed deposit receipt furnished to the Registrar, Original Side should be returned in original within a fortnight of an authenticated copy of this order being presented before the Registrar.
ACO No.25 of 2019 stands disposed of. It should be recorded that APO No.115 of 2013 and CP No.542 of 2011 stood disposed of by virtue of the earlier order of June 25, 2013.
There will be no order as to costs.
(SANJIB BANERJEE, J.) (KAUSIK CHANDA, J.) kc