Calcutta High Court
M/S. Dunlop India Limited (In Liqn.) vs Freight Carriers Of India Ltd on 28 February, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OD-8, 9 & 10
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IA NO. CA/36/2018
(Old No: CA/238/2018)
In
CP/233/2008
IN THE MATTER OF :
M/S. DUNLOP INDIA LIMITED (IN LIQN.)
AND
FREIGHT CARRIERS OF INDIA LTD.
-VS-
THE O/L, HIGH COURT, CALCUTTA
&
IA NO. CA/51/2019
(Old No: CA/121/2019)
In
CP/233/2008
IN THE MATTER OF :
SMIFS CAPITAL MARKETS LTD.
-VS-
THE O/L, HIGH COURT, CALCUTTA
&
IA NO. CA/35/2018
(Old No: CA/221/2018)
In
CP/233/2008
IN THE MATTER OF :
M/S. DUNLOP INDIA LIMITED
AND
SMIFS CAPITAL MARKETS LTD.
-VS-
THE O/L, HIGH COURT, CALCUTTA
2
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 28th February, 2022.
[Via Video Conference] Appearance:
Mr. Jishnu Saha, Sr. Adv.
Mr. Pratik Ghose, Adv.
Mr. Sourajit Dasgupta, Adv.
Mr. Tilak Bose, Sr. Adv.
Mr. Raj Ratan Sen, Adv.
Mr. Anupam Dasadhikari, Adv.
Mr. Ratnanko Banerji, Sr. Adv.
Mr. S. Chatterjee, Adv.
Mr. Malay Seal, Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. Madhu Sudan Sarkar, Adv.
Mr. Dipanjan Datta, Adv.
Mr. Sayan Datta, Adv.
The Court: It has been submitted on behalf of SMIFS Capital Markets Limited that a list of dates has been prepared for better understanding of the matter. A list of dates has also been prepared by ICICI Bank. Let both these lists of dates be circulated amongst the parties for a finality to the dates.
List these matters on 15th March, 2022, as prayed for. Learned counsel appearing for the Official Liquidator is requested to indicate the matters/applications which are required to be heard in relation to disposition of the four properties.
Learned counsel appearing for the Workers' Union is requested to indicate the connected properties which are also required to be taken on board. 3
List all the additional applications made over to the Court by tomorrow, i.e., 1st March, 2022. The list shall also be accompanied by a statement on the status of the claims on the additional five properties of the company in liquidation.
(MOUSHUMI BHATTACHARYA, J.) sg.