Calcutta High Court
M/S. Janapriya Finance & Industrial ... vs Official Liquidator on 9 December, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CA 819/2016
CP 384/2005
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
M/S. JANAPRIYA FINANCE & INDUSTRIAL INVESTMENT (I) LTD.
Versus
OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 9th December, 2016.
Appearance :
Mr.S. Shrivastava, Dy. Official Liquidator.
The Court : On 18th November, 2016 an order was passed directing the Official Liquidator to serve an appropriate notice upon Mr.Sunil Godse claiming to be the Senior Manager of Shivsena District Office. In spite of notice, none appears on behalf of Shivsena District Office. There cannot be any dispute that the property belongs to the company [in liquidation].
Under such circumstances, the Official Liquidator shall take possession of the property in question immediately and if required with police assistance. The Jurisdictional Superintendent of Police is directed to render all assistance to the Official Liquidator in taking possession of the property in question in the event the Official Liquidator is resisted in implementing this order.
The following Valuers are appointed for valuation of five properties located at Ahmedabad, Pune, Chennai, Hubli and Goa :
The name and address of the Valuer Description of the property M/s. Kanti Karamsey & Pune & Goa Co., 412, Maker Chambers No.5, Plot No.221, Nariman Point, Mumbai - 400 021.
Tel No.22826099/22844331, Fax : 22871936 Selaraka Associates, Ahmedabad Dhirajlal K. Selarka, C/72, Taxshashila Apartment, Ne. Mansi Chowk, Judges Bungalow Road, Ahmedabad, Contact No.9428010157, 9825077805 Email ID - selarakaassociates9@ yahoo.com Sri K.N. Narayana Iyengar, Hubli No.26, Jyothi Mansion, 5th Cross, Malleswaram Circle, Bangalore - 560003 M/s. ITCOT Consultancy & Services Ltd. Chennai The matter is made returnable after eight weeks. The Valuer shall file their respective reports on or before the returnable date.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SOUMEN SEN, J.) sd/