Calcutta High Court (Appellete Side)
Tandra Mukherjee & Ors vs Sebi & Ors on 13 February, 2019
1
13.02.2019
Item No.27 to 33
Ct. No.238
As/akd
W.P. 5437 (W) of 2014
Tandra Mukherjee & ors.
Vs.
SEBI & ors.
with
W.P. 16534 (W) of 2013
M/s. Tower Infotech Ltd.
Vs.
UOI & ors.
With
C.A.N. 94 of 2017
With
C.A.N. 8103 of 2017
With
C.A.N. 8655 of 2017
With
C.A.N.10159 of 2017
With
C.A.N.10965 of 2017
With
C.A.N.12251 of 2017
With
CAN 6007 of 2018
With
CAN 7048 of 2018
With
CAN 7047 of 2018
With
CAN 7547 of 2018
With
CAN 67 of 2019
With
CAN 707 of 2019
With
W.P.18229 (W) of 2014
Amar Nandy & ors.
Vs.
SEBI
With
W.P.21910 (W) of 2017
Birendra Nath Koyel
2
Vs.
U.O.I. & ors.
With
W.P.9707 (W) of 2018
Snehasish Maity & Anr.
Vs.
CBI & Ors.
With
W.P. 18525(W) of 2018
Ashok Das & Ors.
Vs.
The SEBI & Ors.
With
W.P. 19275(W) of 2018
Asha Poddar & Ors.
Vs.
UOI & Ors.
Mr. Subir Sayal
...for the petitioner
(in W.P.16534 (W) of 2013)
Mr. Subhasish Chakraborty,
Mr. Arindam Das,
Mr. Biswajit Sarkar,
Ms. Rumeli Sarkar,
Mr. Amit Chowudhury,
Ms. Susmita Singh
.... for the petitioners
(in W.P. 19275(W) of 2018)
Mr. Debabrata Karan,
Mr. Sankhasuvra Roy,
Mr. Debopriyo Karan
...for the petitioner
(in W.P.21910 (W) of 2017)
Mr. Dibyendu Chatterjee,
Mr. Siddhartha Roy,
Mrs. Madhuporna Kanrar
...for the petitioners
(in W.P.5437 (W) of 2014)
Mr. Amitesh Banerjee,
Mr. Tulshi Das Ray,
Mr. Tarak Karan
...for the State
3
Mr. Tapan Kumar Mukherjee,
Mr. Rabindra Narayan Dutta,
Mr. Hare Krishna Halder.
..... for the State
(in W.P. 5437(W) of 2014
with
in W.P. 16534(W) of 2013)
Mr. Dipak Kumar Jain
...... for the respondents
(in CAN 7048 of 2018) Mr. Arpa Chakraborty ..... for the UOI (in W.P. 18229(W) of 2014) Mr. Dilip Kumar Chakraborty ...for the UOI (in W.P.21910 (W) of 2017) Mr. Partha Sarathi Biswas ...for the UOI (in W.P. 5437 (W) of 2014) Ms. Sumitra Das ...for the CBI Mr. Prasanta Kumar Dutt, Mr. Rupak Ghosh, Mr. Susanta Kumar Dutt, Mr. Syamantak Banerjee ...for the SEBI Mr. Neguive Ahmed ...for the Committee.
An application has been preferred on behalf of an entity to purchase the Kakdwip property.
Copy of the said application be served upon SEBI who shall submit report on the next date of hearing. 4
Report is submitted on behalf of the Directorate of Economic Offences, West Bengal wherefrom it appears that the inventory process has commenced. Such report is kept on record.
Further progress in the matter be filed on the next date of hearing.
We are informed that two entities have applied for purchase of the property of the Tower Group of Companies situated at Arambagh.
The applicants are directed to approach the Committee and the Committee is requested to consider their respective bids subject to the minimum reserve price as per the valuation report in respect of the said property by the State of West Bengal and submit a report before this Court indicating the highest bidder in respect of the said property.
Such report be filed within two weeks from date. The matter is adjourned for two weeks.
In Re: CAN 7047 of 2018.
Time to file reply is extended for two weeks. (Shekhar B. Saraf, J.) (Joymalya Bagchi, J.)