Calcutta High Court
Bharat Process & Mechanicals Eng. Ltd. ... vs Joint Action Forum on 5 October, 2016
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
C.A. No. 772 of 2016
BIFR No. 520 of 1992
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF :
BHARAT PROCESS & MECHANICALS ENG. LTD. (IN LIQN.)
AND
JOINT ACTION FORUM
VS.
O/L, HIGH COURT CAL & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 5th October, 2016.
Mr. Ratnanko Banerjee, Sr. Adv.
Ms. Lopita Banerjee, Adv.
Mr. D.N. Roy Chowdhury, Adv.
Ms. Urmila Chakraborty, Adv.
Ms. Sayati Dutta, Adv.
...for the petitioner
Mrs. Ruma Sikdar, Adv.
...for official liquidator
Mr. N.L. Singhania, Adv.
...for respondent no. 4
Mr. Anuj Singh, Mr. R.L. Mitra, Advs.
...for BPMEL Shramik Union Mr. Vipul Kundalia, Mrs. Sonal Sonal Shah,Advs.
...for Joint Action Forum Mr. Gora Chand Roy Choudhury, Adv.
...for OMDC The Court : Since an application has already been filed by some ex-employees of the company in liquidation as submitted by Mrs. Sikdar, before the Learned Judge taking company matters, I think that judicial discipline demands that this application should be sent to that Court.
It is accordingly released from my list with liberty to the applicants' advocate-on-records to take appropriate action.
2Let the scheme matters be listed for consideration fairly at the top on the second available Friday after the vacation.
(I. P. MUKERJI, J.) TR/