Citation : 2023 Latest Caselaw 2237 Cal/2
Judgement Date : 22 August, 2023
OD-3 & 4 ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE
APO/33/2022
IA No. ACO/3/2022
IN THE MATTER OF:
FORTUNE FURNITECH PRIVATE LIMITED (IN LIQN.) AND ALOKE KUMAR GANGULY VERSUS OFFICIAL LIQUIDATOR AND ANR.
APO/34/2022
IA No. ACO/1/2022, ACO/2/2022
IN THE MATTER OF:
IAG COMPANY LIMITED (IN LIQN.) AND SHIVA SHAKTI SECURITY SERVICES VERSUS OFFICIAL LIQUIDATOR AND ANR.
Before:
The Hon'ble Justice I. P. MUKERJI And The Hon'ble Justice BISWAROOP CHOWDHURY Date: 22nd August, 2023.
Appearance:
Mr. Arindam Paul, Adv. ...for the Appellant. [In APO/33/2022]
Ms. Urmila Chakraborty, Adv.
Mr. Arindam Paul, Adv. ...for the Appellant. [In APO/34/2022]
Mr. Avishek Guha, Adv. Ms. Akansha Chopra, Adv. Ms. Debarati Das, Adv. Ms. Ritika Pal, Adv.
..for ARCIL.
Ms. Smita Das De, Adv. Ms. Sangita Das, Adv. ..for Official Liquidator.
The Court:-These two appeals will be heard after pronouncement of
judgment in APO No. 30 of 2022 with CP No.77 of 2012 (Fortune
Furnitech Private Limited -And- Tapas Chakrabarty & Ors. Vs. Asset
Reconstruction Company (India) Ltd. & Anr.)
(I. P. MUKERJI, J.)
(BISWAROOP CHOWDHURY, J.)
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