Calcutta High Court (Appellete Side)
Welfare Society & Ors vs Uoi & Ors on 6 August, 2019
3 to
18
ss 06.08.2019
W.P. 24110(W) of 2016
With
CAN 1752 of 2019
The Investors & Marketing Members'
Welfare Society & Ors.
Vs.
UOI & Ors.
With
W.P.1478(W) of 2017
With
W.P. 2134 of 2017
With
W.P. 2836(W) of 2017
With
W.P. 14592(W) of 2017
With
W.P. 18549(W) of 2017
With
W.P. 18551(W) of 2017
With
W.P. 18555(W) of 2017
With
W.P. 30734(W) of 2017
With
W.P. 21911(W) of 2017
With
W.P. 3572(W) of 2018
With
W.P. 444(W) of 2019
With
W.P. 3899(W) of 2019
With
W.P. 3901(W) of 2019
With
W.P. 1202(W) of 2017
With
Original Side Matter being
W.P. 498 of 2018
Mr. Suvasish Chakraborty,
Ms.Sushmita Singh
... ... for the petitioners
in W.P.24110 (W) of 2016
Mr. Aniruddha Roy,
Ms. Anshumala Bansal,
Ms. Uditi Chopra
... ... for the applicant
in CAN 1752 of 2019
Ms. Ruma Sikdar,
Mr. Subhadip Biswas
... ... for the Official Liquidator
Mr. Prasanta Kumar Dutt,
Mr. Susanta Kumar Dutt,
Mr. Syamantak Banerjee
... ... for the SEBI
Mr. Md. Taimur Hossain,
Ms. Sibani Bhagat
... ... for the petitioners in
W.P. 1478 (W) 2017
Ms. Sabita Roy
... ... for the Union of India
in W.P. 1478 (W) of 2017
Ms. Ranjana Har Chowdhury
... ... for the petitioners
in W.P. 2134 (W) of 2017
Mr. Partha Ghosh
... ... for the Union of India
in W.P. 14592 (W) of 2017
Mr. Ashok Prasad
... ... for the Union of India
in W.P. 18549 (W) of 2017
Mr. D.K. Kundu,
Mr. A. Basu
... ... for the RBI
in W.P. 18551 (W) of 2017
& W.P. 18555 (W) of 2017
Mr. Amitesh Banerjee, Ld. Sr. Adv.,
Mr. Tulsi Das Roy,
Mr. Tarak Karan
... ... for the State
in W.P. 21911 (W) of 2017 &
W.P. 3572 (W) of 2018
Mr. Raja Ray
... ... for the Respondent nos. 1 and 8 to 11
in W.P. 3572 (W) of 2018 Mr. Srijib Chakraborty ... ... for the petitioners in W.P. 3899 (W) of 2019 W.P. 3901 (W) of 2019 Report is placed on record on behalf of Economic Offences Wing, West Bengal wherefrom it appears that most of the assets of M/s Pincon Group of Companies, excepting those of the Companies in liquidation, are also mortgaged to Banks/Financial Institutions.
Director of Economic Offences Wing, West Bengal is directed to be personally present before this Court along with report regarding valuation of the unencumbered assets on the next date of hearing.
Respondent no. 24 files supplementary affidavit in Court today which is kept on record. Copy of the said supplementary affidavit is handed over to the learned lawyer appearing for the Economic Offences Wing who shall also submit report in that regard on the next date of hearing.
Economic Offences Wing shall also make enquiry with regard to activities of the private respondents in W.P. No. 3899 (W) of 2019 and submit report whether illegal capital is being invited by the respondents without authority of law.
We are informed that a sum of Rupees four and half crore is lying with the Registrar General in connection with CRM 2561 of 2019. Without prejudice to the rights of the accused person, let the said sum be transferred to One-Man- Committee who shall open an account and credit the said amount therein subject to further directions for disbursement.
The petitioners are at liberty to submit list of depositors before the One- Man-Committee and the latter shall undertake an exercise of issuing adequate public advertisements with regard to other depositors, if any, and prepare a list of depositors in chronological order.
It is made clear that the said Committee shall exercise all powers in respect of Pincon Group of Companies as has been given to it with regard to MPS Group of Companies in MAT No. 512 of 2015.
The matter will appear one week hence.
(Jay Sengupta, J.) (Joymalya Bagchi, J)