Lifeline Vincom Pvt Ltd vs Nil Kantha Saha
2024 Latest Caselaw 2785 Cal/2

Calcutta High Court

Lifeline Vincom Pvt Ltd vs Nil Kantha Saha on 2 September, 2024

OC-7
                              ORDER SHEET

                            CS-COM/531/2024
                          [Old No.CS/155/2023]

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

                           [Commercial Division]

                        LIFELINE VINCOM PVT LTD
                                   VS
                            NIL KANTHA SAHA


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : September 02, 2024.

Appearance:

Mr. Rohit Banerjee, Adv.

Ms. Kanchan Jaju, Adv.

Mr. S. Kr. Agarwal, Adv.

... for the plaintiff

The Court: Mr. Rohit Banerjee, learned Counsel, is appearing for

the plaintiff.

The matter is listed as "To Be Mentioned" on the prayer made by the

Counsel for the plaintiff for correction in the judgment dated 9th August,

2024.

In page No.2 paragraph No.4 line No.5 the word shall be read as

"defendant" instead of "defendant's director share", paragraph No.5 line

No.4 the word "company", paragraph No.6 line No.2 the word "after

deduction of TDS", page No.3 line No.2 the word "Rs.22,500/- plus TDS at

the rate of 10%, i.e. Rs.2,500/- aggregating to" and in page No.4 line No.1

the word "read with Section 141" be deleted. In page No.5 paragraph No.14

line No.5 the word "money receipt executed by one of the partners of the

defendant" shall be deleted and shall be read as "RTGS instruction form

plaintiff". In page No.6 Line No.1 the word "by" be deleted and the word "to"

be added and the word "defendants" shall be read as "defendant", in line

No.2 "Exhibit-4" shall be read as "Exhibit-2", in paragraph 15 the date "2nd

November, 2022" shall be read as "20th June, 2022", in paragraph No.16

line No.4 "Clause-7" shall be read as "Clause-1". In the same paragraph

"clause 7 and 10" shall be read as "Clause 10 and 14". Sub-paragraph

"Clause-7 and 10" shall be replace as "Clause 10 and 14" which reads as

follows:

"10. To advance out of the surplus fund of the Company not

immediately required, securities and property with or without security as

may be thought proper, to such persons, companies, corporations or firms

and on such terms as may seem expedient and in particular to customers

and others having dealings with the Company and to release or discharge

any debt or obligation owing to the Company.

14.To invest any money of the Company out of the surplus fund of

the Company not immediately required, not for the time being required for

any of the purposes of the Company in such manner as may be thought

proper."

In page No.7 paragraph No.18 line No.1 "Clause-7" shall be read as

"Clause-1", line No.8 the words "money receipt" be deleted and shall be

read as "confirmation of accounts" and the word "one of the partner of" be

deleted, line No.9 the word "company" be deleted. In page No.8 paragraph

No.21 line No.9 it should be "cost" instead of "cist".

This order may be incorporated in the judgment dated 9th August,

2024.

(KRISHNA RAO, J.)

S.De