Calcutta High Court
Srei Equipment Finance Ltd vs M/S. Saumya Mining Ltd on 19 June, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
G.A. No. 1808 of 2015
With
A.P. No. 1974 of 2014
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LTD.
Versus
M/S. SAUMYA MINING LTD.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date: 19th June, 2015.
Appearance:
Mr. Swatarup Banerjee, Adv.
... for the petitioner
Mr. Rohit Das, Adv.
... for the respondent
The Court: Let the affidavit of service filed in Court today be taken on record.
Having heard the learned advocates for the parties and upon perusing the instant application seeking modification of the order dated 28th January, 2015 passed in AP 1974 of 2014, this Court is of the view that in the facts and circumstances of the instant case, an adjudication is required in respect of the point of law, which has been spelt out in the order dated 28th January, 2015. However, till such time, the learned advocate representing the respondent undertakes on behalf of his client that the assets in question shall not be transferred and/or alienated and/or encumbered in any manner and no third party right will be created in respect of the said assets.
This application is, accordingly, disposed of. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) sg2