Calcutta High Court
Alipurduar Tea Co. Ltd vs Prabhat Marketing Co. Ltd on 10 March, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
C.P. No. 843 of 2015
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ALIPURDUAR TEA CO. LTD.
And
PRABHAT MARKETING CO. LTD.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date: March 10, 2016.
Appearance:
Mr. Subhasish Sengupta, Adv.
Mr. Souvik Ghosh, Adv.
Mr. R.K. Chowdhury, Adv.
The Court: Let the affidavit of service filed in Court today be taken on record. Having heard the learned advocates for the parties, let this matter stand adjourned till next Thursday (17.03.2016) for further consideration.
On the next date, the learned advocate for the company shall produce copies of all documents which he seeks to rely upon in support of his client's contention that payments have been made after the statutory notice was served upon his client which was duly received by the petitioning creditor. Copies of those documents may be served in advance to the learned advocate-on-record for the petitioning creditor.
(BISWANATH SOMADDER, J.) sg.