PRADIP KUMAR DASGUPTA Vs. OFFICIAL LIQUIDATOR HIGH COURT CALCUTTA
LAWS(CAL)-2004-6-10
HIGH COURT OF CALCUTTA
Decided on June 28,2004

WEST BENGAL FINANCIAL CORPORATION,PRADIP KUMAR DASGUPTA,DOSHI AGENT PVT.LTD. Appellant
VERSUS
OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA Respondents

JUDGEMENT

Ashim Kumar Banerjee, J. - (1.) Since all the applications involve identical questions of fact and law those are disposed of by this common judgment.
(2.) The Golden Biscuit Company Pvt. Ltd. in liquidation (hereinafter referred to as the "said company") was wound up by this Court by an order dated March 10, 1999. The Official Liquidator was directed to take possession of the assets of the company forthwith.
(3.) During the pendency of the winding up proceeding the West Bengal Financial Corporation (hereinafter referred to as "WBFC") took notional possession of the plant and machinery of the company in liquidation on October 16,1998. The formal possession was taken on December 8,1998.;


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