Darkwell Suppliers Private ... vs K.L. Commercial (P) Limited
2023 Latest Caselaw 1216 Cal/2

OD-1

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                                     EC/128/2017
                  DARKWELL SUPPLIERS PRIVATE LIMITED
                                 VS
                      K.L. COMMERCIAL (P) LIMITED

BEFORE :
THE HON'BLE JUSTICE BIBHAS RANJAN DE

Date : 18th May, 2023.

Appearance:

Mr. Jishnu Chowdhury, Adv.

Mr. Dwaipayan Basu Mallick, Adv.

Mr Arka Prava Sen, Adv.

Mr. Subhankar Das, Adv.

...for the decree-holder.

Mr. Saunak Sengupta, Adv.

Ms. Mandeep Kaur, Adv.

...for the judgment-debtor.

The Court : Learned Advocate appearing on behalf of the decree-holder

submits that Receiver may be appointed in this matter to take possession of

6455000 number of fully paid Preference Shares of Rs.10/- each of Associated

Pigments Limited, amounting to Rs.6,45,50,000/-.

Learned Advocate appearing on behalf of the judgment-debtor submits

that at this stage necessary order may be passed injuncting the judgment-

debtor from transferring or alienating those shares in any manner.

Today is fixed for examination of the witness and, at this stage, I am of

the view that the judgment-debtor should be injuncted in respect of shares

mentioned above from alienating or transferring or pledging in any manner,

until further order of this Court.

The judgment-debtor is directed to deposit the share certificates in

respect of Associated Pigments Limited before the office of the learned

Registrar, Original Side of this Court within seven days after summer vacation.

Let the matter appear on 4th July, 2023.

(BIBHAS RANJAN DE, J.)

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