Suvinay Kapoor vs M/S. Dunlop India Limited (In ...
2021 Latest Caselaw 149 Cal/2

OD-2
                                     ORDER SHEET

                                     APOT/10/2021
                                         WITH
                                      CP/233/2008
                                   IA NO:ACO/1/2021

                          IN THE HIGH COURT AT CALCUTTA
                              Civil Appellate Jurisdiction
                                    ORIGINAL SIDE

                               SUVINAY KAPOOR
                                   VERSUS
                  M/S. DUNLOP INDIA LIMITED (IN LIQN.) AND ANR


  BEFORE:
  The Hon'ble JUSTICE I. P. MUKERJI

The Hon'ble JUSTICE SUBHASIS DASGUPTA Date : 12th February, 2021.

Appearance:

Mr. Soumya Roy, Adv.

Mr. F. Rahman Molla, Adv.

Mrs. Smita Das De, Adv.

The Court: Sufficient cause is shown. The delay in preferring the appeal is

condoned in view of the inconvenience suffered by the litigants, including the

appellant, during the COVID-19 crisis of 2020.

This appeal against the judgment and order dated 17th January, 2020 passed

by a learned single judge in a disclaimer application of the appellant under section

535 of the Companies Act, 1956 is admitted.

It is necessary at this stage to ascertain the exact nature and extent of the

demised property on the ground floor of premises no.43, Jorbagh, New Delhi, of

which the company, now in liquidation, was the lessee/tenant.

The official liquidator will file an affidavit to this effect by 26th February, 2021.

Rejoinder, if any, may be filed by the appellant by 5th March, 2021.

List the appeal and the application on 8th March, 2021 as 'New Application'.

(I. P. MUKERJI, J.)

(SUBHASIS DASGUPTA, J.)

cs.