Calcutta High Court
Malvika Foundation And Ors vs Eiilm Foundation And Ors on 7 May, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA 649 of 2018
WITH
CS 251 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MALVIKA FOUNDATION AND ORS
Versus
EIILM FOUNDATION AND ORS
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 7th May, 2018.
Appearance:
Mr. S.N. Mitra, Sr. Adv.
Mr. D.K. Jain, Adv.
Mr. M. Bose, Adv.
Mr. Debajyoti Dutta, Adv. Ms. Vijaya Bhatia, Adv.
Mr. R. L. Mitra, Adv.
Mr. Nirmalya Dasgupta, Adv. Ms. Priyanka Dhar, Adv.
The Court: This is an application for sale of several items considered to be scrap by the petitioners mentioned in Paragraph 10 and 11 of the petition.
While the petitioners contend that the said articles have become scrap and are required to be disposed of, the plaintiffs object to the valuation of such assets and dispute that those articles should not be treated as scrap. 2
The plaintiffs shall independently assess the condition of such assets and can have an independent valuation of those articles and fixtures mentioned in paragraph 10 and 11 of the petition and place such valuation report before this Court on the adjourned date.
The defendant no. 1 shall permit inspection of record relating to such articles/assets within 48 hours of requisition and furnish copies of record if asked for.
The matter stands adjourned for six weeks.
(SOUMEN SEN, J.) R.Bhar