Calcutta High Court
Alipurduar Tea Co. Ltd vs Prabhat Marketing Co. Ltd on 29 August, 2024
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OD-1
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ORIGINAL SIDE
CP/843/2015
IN THE MATTER OF:
ALIPURDUAR TEA CO. LTD.
- AND-
PRABHAT MARKETING CO. LTD.
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date: 29th August, 2024.
Appearance:
Mr. Sunil Kumar Singhania, Adv.
...for the petitioner.
The Court: Learned counsel for the petitioner submits that neither the learned advocate for the company accepted service of notice, nor was the company itself traceable for being served at the registered address. However, an e-mail notice has been served, a print-out of which is filed today and kept on record.
In view of the innocuous nature of the prayer made today, no further notice is directed to be given.
In view of the extant law governing the field, let the matter be transferred to the National Company Law Tribunal, Kolkata, which now has jurisdiction to take up winding up petitions.
The records be sent to the NCLT accordingly. CP/843/2015 stands disposed of.
(SABYASACHI BHATTACHARYYA, J.) spal