Calcutta High Court
Unit Construction Co. Pvt. Ltd vs M/S. Jyoti Udyog on 25 April, 2017
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No. 101 of 2017 with CP No. 45 of 2013 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION In the matter of:
Unit Construction Co. Pvt. Ltd.
And M/s. Jyoti Udyog Before:
The Hon'ble Justice I. P. MUKERJI Date: 25th April 2017 Appearance:
Mr. Abhrajit Mitra, Sr. Advocate Ms. Rajshree Kajaria, Advocate Mr. Soumabho Ghose, Advocate Mrs. Sonia Sharma, Advocate Mr. Saptarshi Mukherjee, Advocate for the applicant Mr. Amitava Deb, Advocate for the petitioning creditor Mr. Rajarshi Dutta, Advocate Mr. B. Boral, Advocate Mr. Anirban Guin, Advocate for Mainee Steel Works Mr. Rudra Prasad Motilal, Advocate for R. S. Electricals Mr. Anupam Dasadhikari, Advocate for the O/L The Court: Let a copy of the application alongwith the report of the Official Liquidator be served by the Advocate-on-Record for the applicant upon Mr. Anirban Guin, Advocate-on-Record for Mainee Steel Works Private Limited and also on Rudra Prasad Motilal appearing on behalf of R. S. Electricals on usual terms.
It is recorded that copies of the report have been circulated to the other appearing parties.
Leave is granted to the applicant to take exception to the report by way of an affidavit to be filed by 5th May 2017.
List this application once again on 8th May 2017.2
The Official Liquidator will give notice of this application to all the secured creditors and the workers' union/unions.
Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) R. Bose