Calcutta High Court
Amrit Feeds Ltd vs Embee Software Pvt. Ltd on 19 May, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CP No.265 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
AMRIT FEEDS LTD.
AND
EMBEE SOFTWARE PVT. LTD.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 19th May, 2016.
Mr. Suddhasatva Banjeree, Adv. for petitioning creditor. Mr.Mainak Bose, Mr.Soumabho Ghose, Advocates for the company. The Court : Having heard the learned advocates for the parties and upon perusing the instant application it appears that in order to finally adjudicate upon the issue sought to be raised in the instant winding up application, the company may be directed to produce any contemporaneous document indicating their objection with regard to the quality of the goods sold and delivered by the petitioning creditor upon receipt of the respective tax invoices. If such contemporaneous document is produced by the company before the Court on the next date, direction for filing of affidavits will be passed. Otherwise, the winding up application shall be admitted on the basis of the claim of the petitioning creditor as contained in the statutory notice.
List this matter under the same heading on 14th June, 2016.
(BISWANATH SOMADDER, J.) pa