Calcutta High Court
Emami Biotech Ltd vs Unknown on 21 January, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET
CP No.769 of 2013
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
EMAMI BIOTECH LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 21st January, 2014.
Mr. Ratnanko Banerjee, Mr.D.N.Sharma, Ms. Manju Bhuteria, Mr. Shounak Mitra, Mr. D. Chatterjee for the applicant.
The Court : This is an application filed under Sections 78, 100, 101, 102 and 103 of the Companies Act, 1956. Pursuant to the order dated 13th December, 2013 the notice of petition was advertised once in "Business Standard"
and once in "Anandabazar patrika". In spite of such publication none has appeared to oppose the prayers sought. Accordingly, there will be an order in terms of prayers (a) to (e) of the petition. The certified copy of the order be filed with the Registrar of Companies, West Bengal in terms of prayer (d) 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 (e) once each in "Business Standard" and in "Anandabazar Patrika" within three weeks from date.
In view of the aforesaid directions, Company Petition No.769 of 2013 is disposed of.
The Registrar of Companies, West Bengal and all parties are to act on a photostat signed copy of this order on the usual undertakings.
(PATHERYA, J.) pa