Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

WP/3698W/2018 on 18 September, 2019

Author: Debangsu Basak

Bench: Debangsu Basak

1 3 18.09. WP No.3698 (W) of 2018 ns 2019 With WP No.4375(W) of 2015 Mr. Aritra Basu, Mr. Abhijit Sarkar ... for the WBFC.

In the second line of the second page of the order dated September 12, 2019, the words "register of tax" shall be read as "Registrar of Companies".

Further, in the third paragraph of the second page of the order dated September 12, 2019, the words "record change" shall be read as "second charge".

Other portions of the order dated September 12, 2019 shall remain unaltered.

This order should be treated as part of the order dated September 12, 2019.

Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.

( Debangsu Basak, J. )