Calcutta High Court
Barasat Basirhat Light Rly. Co. Ltd.(In ... vs Dhirendra Nath Maity & Another on 14 January, 2009
Author: Maharaj Sinha
Bench: Maharaj Sinha
CA No.725 of 2008
with
CP No. 121 of 1956
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IN THE MATTER OF:
BARASAT BASIRHAT LIGHT RLY. CO. LTD.(IN LIQN.)
Versus
DHIRENDRA NATH MAITY & ANOTHER
Versus
The O/L, High Court, Calcutta.
For Plaintiff/Petitioner : MR. MANI BHUSAN SARKAR, Adv.
MR. MANOJ KUMAR ROY, Adv.
For Defendant/Respondent : MR. RONOJIT CHOWDHURY, Adv.
BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA Date : 14th January, 2009.
The Court :- It is submitted by the learned Senior Counsel Mr. Sarkar appearing in support of the application for recalling of the order of dismissal dated 20th November, 2008 that the application for obtaining leave to file suit under Section 446 of the Companies Act was dismissed as none appeared in support of the application when the matter was called on for hearing.
After hearing Mr. Sarkar, I am prima facie satisfied that the sufficient explanations have been provided as to why nobody appeared in support of the application when the same was called on for hearing and was dismissed. Thus, the order of dismissal is recalled.
Let the matter appear on January 19 2009 as "Company Matter Adjourned".
Mr. Chowdhdury, however, is present on behalf of Official Liquidator as he was on the last occasion.
The application is disposed of.2
There will be no order as to costs.
All parties are to act on a xerox signed copy of this order on the usual undertakings.
(MAHARAJ SINHA, J.) snn.