Developers And Projects Pvt Ltd vs Srei Infrastructure Finance Ltd
2022 Latest Caselaw 2743 Cal/2

ODC 1
                              ORDER SHEET
                               EC/429/2019
                                  With
                               EC/459/2019
                               EC/460/2019
                 IA NO: GA/1/2020 (OLD No. GA/277/2020)
                     IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                         CANDOR GURGAON TWO
                   DEVELOPERS AND PROJECTS PVT LTD
                                  VS
                   SREI INFRASTRUCTURE FINANCE LTD


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 15th November, 2022.


                                                                     Appearance:
                                                      Mr. S. K. Kapur, Sr. Adv.
                                                       Ms. Shreya Singh, Adv.
                                                          . . .for the petitioner.

                                                   Mr. Swatarup Banerjee, Adv.
                                                   Ms. Neelina Chatterjee, Adv.
                                               Mr. Suvodeep Chakraborty, Adv.
                                                         . . .for the respondent.

Mr. Om Narayan Rai, Adv.

. . .for the Indian Bank.

Mr. Rajdeep Mantha, Adv.

. . .for the Union Bank.

The Court: Heard counsel appearing on behalf of the parties.

Mr. Swatarup Banerjee, Counsel appearing on behalf of the administrator

who is in-charge of the running of the company under CIRP, submits that the

moratorium has been extended by the NCLT till 5th January, 2023.

Mr. S.K. Kapur senior advocate submits that his claim does not fall within

the purview of the CIRP proceedings and, accordingly, he should be allowed to

proceed. He wishes to place a few judgments to buttress his argument.

Let this matter be fixed on 16th December, 2022 at 12.30 p.m. for further

argument.

(SHEKHAR B. SARAF, J.)

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