Calcutta High Court
M/S. Jawala Steel vs B.N.S. Enterprise on 11 September, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CA No. 551 of 2014
WITH
CP No. 329 of 2013
IN THE HIGH COURT AT CALCUTTA
Original Civil Jurisdiction
ORIGINAL SIDE
M/S. JAWALA STEEL
Versus
B.N.S. ENTERPRISE
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 11th September, 2014.
Appearance :
Ms. Jolly Sett, Adv.
Ms. Darshana Sett, Adv.
Mr. Rahul Girodia, Adv.
...for thepetitioning-creditor Mr. Amiya Kumar Sen, Adv.
...for WBFC Mr. Ranajit Chowdhury, Adv.
...for the Official Liquidator The Court : Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the instant matter cannot be disposed of finally without calling for affidavit.
Accordingly, let affidavit-in-opposition be filed within a week after the long vacation; reply, if any, within a fortnight thereafter.
List this matter four weeks after the long vacation under the heading, "Company Matter Adjourned".
(BISWANATH SOMADDER, J.) akb/