Calcutta High Court
Barasat Basirhat Light Railway Co. Ltd vs Unknown on 3 September, 2010
Author: I.P. Mukerji
Bench: I.P. Mukerji
1 CA No.714 of 2010 With CP No.121 of 1956 IN THE HIGH COURT AT CALCUTTA ORIGINAL JURISDICTION ORIGINAL SIDE In the matter of:
Barasat Basirhat Light Railway Co. Ltd.
Before:
The Hon'ble Justice I.P. Mukerji Date: 03.09.2010 Appearance:
Mr. K. Anand Adv., for the Official Liquidator. The Court: The company (in liquidation) does not have funds, as submitted. The Official Liquidator seeks leave to take loan from his establishment charges fund account.
This letter is allowed by passing an order in terms of prayer (a). All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I.P. Mukerji, J.) SP/