Calcutta High Court
Superintendence Company Of India [P] ... vs Western Building Corporation & Ors on 19 May, 2009
Author: Patherya
Bench: Patherya
GA No. 1325 of 2009
CS NO.343 OF 1979
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SUPERINTENDENCE COMPANY OF INDIA [P] LTD.
Versus
WESTERN BUILDING CORPORATION & ORS.
MS. KUMKUM DAS DUTTA WITH MR. S. K. BASU, ADVOCATES APPEAR.
MR. D. MITRA WITH MS. DEBJANI MITRA, ADVOCATES APPEAR.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 19th May, 2009.
The Court : There will be an order in terms of prayers [a], [b], [c] and [d] of the Notice of Motion.
The administrator will be entitled to remuneration of 300 Gms. for the purpose of execution of conveyance. It is made clear that before execution of the said conveyance, the Administrator, at the costs of the applicant, will publish a public notice in the "Times of India" inviting objection within a week of such publication. Upon expiry of the period mentioned above, the Administrator will execute the conveyance in favour of the petitioner.
The costs of the Administrator for this application will come out of the funds in the hands of the Administrator.
With the aforesaid direction, GA No.1325 of 2009 is disposed of. Administrator and all parties concerned to act on a signed xerox copy of this order on the usual undertakings.
(PATHERYA, J.) pkd.
Assistant Registrar[C.R]