Calcutta High Court
M/S. Prudential Capital Markets Ltd. ... vs Official Liquidator on 2 August, 2013
Author: Harish Tandon
Bench: Harish Tandon
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ORIGINAL SIDE
C.A. No. 347 of 2004
With
C.P. No. 217 of 2001
AND
C.A. No. 64 of 2007
With
C.P. No. 217 of 2001
AND
C.A. No. 42 of 2008
With
C.P. No. 217 of 2001
IN THE MATTER OF:
M/S. PRUDENTIAL CAPITAL MARKETS LTD. (IN LIQN.)
VERSUS
OFFICIAL LIQUIDATOR
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date: 2nd August, 2013.
Appearance:
Ms. Ruma Sikhdar, Adv.
The Court: The official liquidator says that she received a letter from Karvy Computer Share Private Limited that the company is holding at 200 equity shares of Reliance Industries Limited. It is further indicated in the said letter that the 50 bonus shares issued in 1997 and other 100 bonus shares issued during 2009 have returned undelivered and have been kept under the unclaimed suspense account.
The official liquidator is directed to cause a letter on the said Karvy Computer Share Private Limited for full disclosure of the shares held by the company (in liquidation) and shall take further steps to open a Dematerialized Account with the Stock Holding Corporation India Limited. 2
The official liquidator shall submit the report disclosing the progress made in this regard.
Let such report be filed after four weeks.
(HARISH TANDON, J.) sg2