Ltd. (In Liqn.) vs O.L
2026 Latest Caselaw 2298 Cal/2

Calcutta High Court

Ltd. (In Liqn.) vs O.L on 25 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD- 47

                        IN THE HIGH COURT AT CALCUTTA
                               Original Jurisdiction
                                 ORIGINAL SIDE


                            IA NO. CA/49/2023
                             In BIFR/520/1992
                IN THE BHARAT PROCESS & MECHANICALS ENG.
                               LTD. (IN LIQN.)
                                     Vs
                                    O.L.

  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR
  Date : 25th March, 2026.
                                                                             Appearance:

                                                          Mr. Rudradeb Chowdhury, Adv.
                                                           Ms. Akansha Mukherjee, Adv.
                                                                  Ms. Ranjana Seal, Adv.
                                                                      ... for the applicant

                                                          Mr. Sarvapriyo Mukherjee, Adv.
                                                                Ms. Antara Biswas, Adv.
                                                                Ms. Shyantee Dutta, Adv.
                                                                     ..for TPG Equity S.C.

                                                          Mr. Mukti Chandra Ghosh, Adv.
                                                              ... for the Official Liquidator

                                                               Ms. Anamika Pandey, Adv.
                                                                     ..for State of Odisha

                                                                   Mr. Vishal Singh, Adv.
                                                 ..for respondent /D,M., Keonjhar Odisha

The Court:- Compliance Report of the Collector and Supplementary

affidavit of the Collector had been filed. Now, exception in the form of affidavit

is filed today by Mr. Chowdhury, the Learned Senior Counsel appearing for

the Company-in-Liquidation.

An accommodation is sought for by the Learned Counsel for the State of

Odisha for reply to the exception.

Fix on 7th May, 2026 for hearing of the application.

D.M. shall appear before this Court virtually.

IA No.C.A. 40 of 2013 (Old No: C.A. 400 of 2013) in BIFR 520 of 1992

shall be placed in the list on the returnable date.

(SUGATO MAJUMDAR, J.) D.Ghosh A.R.(C.R.)