Calcutta High Court
Magma Fincorp Limited vs Malati Minerals & Ors on 10 November, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
AP No. 208 of 2010
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
MAGMA FINCORP LIMITED
Versus
MALATI MINERALS & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 10th November, 2010.
Mr. Mainak Bose, Advocate for the petitioner.
The Court : It is submitted that the order dated 29th June, 2010 could not be complied with as the area where the equipment is supposedly located is unsafe.
Police assistance is sought.
In that view of the matter, the Superintendent of Police, Keonjhar district is directed to assist the Joint Receivers to comply with the order dated 29th June, 2010. If safety and security so demands, the Joint Receivers might be stationed in Sambalpur or any other town which is closest to Keonjhar district. The Joint Receivers may properly authorise an agent to bring the equipment to such town with the help of the police. There they can take possession of the equipment and keep it stored in a proper place. The Joint Receivers to file a report.
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I make this application returnable on 29th November, 2010 to enable the Joint Receivers to comply with the said order.
Joint Receivers, Superintendent of Police, Keonjhar district and all parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) pa