Calcutta High Court
Khadim India Ltd vs Unknown on 14 March, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET CP No.785 of 2013
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF :-
KHADIM INDIA LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 14th March, 2014.
Ms.Manju Bhuteria, Advocate, Mr.K. Chatterjee, Advocate and Mr.M. Sarkar, Advocate.
..for the petitioner.
The Court :-This is an application filed under Sections 100,101,102 and 103 of the Companies Act, 1956. Pursuant to the order dated 7th January, 2014 the notice of petition was advertised once in "Business Standard" once in "Ananda Bazar Patrika". Thereafter in pursuance to the order dated 10th February, 2014 further advertisements were published again once in "Business Standard" once in "Ananda Bazar Patrika". In spite of such repeated publications none has appeared to oppose the prayers sought. Accordingly, there will be an order in terms of prayers (a) to (g) of the petition. The certified copy of the order be filed with the Registrar of Companies, West Bengal in terms of prayer(c) within four weeks from the date of receipt of the certified copy. Liberty is given to the petitioner to publish Notice of Registration in terms of prayer (d) once each in "Business Standard" and in "Ananda Bazar Patrika" within three weeks from the date of the notice of registration.
In view of the aforesaid directions, Company Petition No.785 of 2013 is disposed of.
Affidavit of service filed be kept on record. Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
( PATHERYA, J.) pa