Calcutta High Court
Btl Epc Limited vs Metro Infrastructure Development ... on 2 December, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CC No.120 of 2016
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
ORIGINAL SIDE
BTL EPC LIMITED
Versus
METRO INFRASTRUCTURE DEVELOPMENT LABORATORY & NURSING HOME LTD
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 2nd December, 2016.
Appearance:
Mr. Ratnanko Banerjee, Sr. Adv.
Mr. T. Aich, Adv.
Mr. Anuj Singh, Adv.
The Court : Although no formal rule was issued but the alleged contemnors are represented by Mr. Anuj Singh, learned counsel and submits that a Special Leave Petition is likely to be filed against the order dated 27th July, 2016 before the Hon'ble Supreme Court in the next week and the matter may be adjourned for sometime in order to enable them to move the Hon'ble Supreme Court. Mr. Singh has also submitted that in view of the amendment to the Companies Act, 1956, this contempt application is not maintainable. However, since it is submitted that a Special Leave Petition is going to be filed next week, the matter is adjourned till 16th December, 2016.
(SOUMEN SEN, J.) B.Pal