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Investment Company Limited And ... vs The Deputy Registrar Of Companies
2023 Latest Caselaw 2103 Cal

Citation : 2023 Latest Caselaw 2103 Cal
Judgement Date : 29 March, 2023

Calcutta High Court (Appellete Side)
Investment Company Limited And ... vs The Deputy Registrar Of Companies on 29 March, 2023
D/L. 32 & 33.
March 29, 2023.
MNS.


                          WPA No. 1558 of 2007
                                    +
                   CAN 1 of 2019(Old CAN 2886 of 2019)
                                    +
                              CAN 3 of 2021
                                    +
                              CAN 4 of 2021
                                    +
                              CAN 5 of 2021

                      The Peerless General Finance &
                   Investment Company Limited and others
                                     Vs.
                     The Deputy Registrar of Companies,
                          West Bengal and others
                                    with
                            WPA 14267 of 2012
                      The Peerless General Finance &
                   Investment Company Limited and others
                                     Vs.
                         Union of India and another


                  Mr. S. N. Mookherjee,
                  Mr. Ratnanko Banerjee,
                  Mr. Arunabha Deb
                  Mr. Deepan Kr. Sarkar,
                  Ms. Ashika Daga,
                  Ms. Shruti Agarwal,
                  Mr. Subhrojyoti Mukherjee,
                  Mr. Bikram Sarkar,
                  Ms. Sayani Bose,
                  Mr. Samriddha Sen

                                       ... for the petitioners.
                  Mr. Lakshmi Gupta,
                  Mr. Debdatta Sen

                            ...for the Reserve Bank of India.

                  Mr. Billwadal Bhattacharyya,
                  Mr. Tarunjyoti Tewari

                               ...for the Union of India
                                in WPA 1558 of 2007.
                  2




Mr. N. L. Singhania

             ...for the respondent nos. 1

and 2 in WPA 1558 of 2007

Hearing is concluded.

The matters are reserved for judgment.

(Sabyasachi Bhattacharyya, J.)

 
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