Calcutta High Court
Tata Construction & Projects Ltd.(In ... vs Official Liquidator on 22 August, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CA No. 494 of 2016
BIFR No. 153 of 1987
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
TATA CONSTRUCTION & PROJECTS LTD.(IN LIQN)
Versus
OFFICIAL LIQUIDATOR, H.C., CALCUTTA
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 22nd August, 2016.
Mr. Amitabh Ghosh, Adv.
...for the petitioner
Mr. Sakya Sen,
Mr. Kuldip Mallik,
Ms. Debasri Dutta, Advs.
...for debenture holders
Mr. S.B. Saraf,
Mr. G.N. Jajodia, Advs.
...for respondent no. 2
Mr. Tilok Bose, Sr. Adv.
Mr.Anupam Dasadhikari, Adv ...for O.L. The Court : There shall be an order in terms of prayers (a),
(b) and (c) of the Letters for Direction. The appearing parties shall be entitled to file revised statement of claim with supporting documents before Official Liquidator for adjudication, particularly with regard to interest. The debenture holders shall forward their claims to the debenture trustee for onward transmission to the Official Liquidator for adjudication. C.A. 494 of 2016 stands disposed of.
(SOUMEN SEN, J.) TR/ 2