Calcutta High Court
Taraknath Kabiraj vs Regional Director Ministry Of ... on 9 December, 2025
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-28
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
CP/2/2021
IA NO: CA/1/2021
IN THE GOODS OF ALANKIT MARKETING PVT LTD
AND
TARAKNATH KABIRAJ
VS
REGIONAL DIRECTOR MINISTRY OF CORPORATE AFFAIRS GOI AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 9th December, 2025
Appearance:
Mr. Balaji Chakraborty, Adv.
Sk. Saad Islam, Adv.
...for the petitioner.
Mr. Indrajit Dasgupta, Adv.
...for the respondent.
The Court: This is an application under Section 463 (2) of the Companies Act, 1956, inter alia, seeking orders to relieve the petitioner one Tarak Nath Kabiraj from any liability which may be attached to the company, namely, Alankit Marketing Private Limited.
Mr. Indrajit Dasgupta, Advocate appears on behalf of the respondent, Regional Director, Ministry of Corporate Affairs and the Registrar of Companies and submits that he has no instructions in the matter. It is further submitted by him that no pleading pertaining to the above case has been forwarded to him by his client. This is a sorry state of affairs in the functioning of the statutory respondents.
By an order dated 22 March, 2021 a Co-ordinate Bench of this Court had granted an order of restraint without the leave of the Court. It is an admitted 2 position that the interim order dated 22 March, 2021 has long expired and no steps have been taken for continuance of the same.
In view of the above, there is no embargo of any kind whatsoever on the respondent authorities to bring the impugned notice to its logical conclusion in accordance with law.
In view of the above, let this matter appear on 19 December, 2025 in order to enable the respondents to take necessary instructions and steps in this proceeding.
(RAVI KRISHAN KAPUR, J.) spal