- (1.) These five appeals pertain to the sale of a vessel by Court and the apparent reopening of the matter after the sale is said to have been concluded. Four of the appeals are by the successful purchaser whose bid is said to have been accepted by the Court on July 25, 2019. Such appeals are directed against the subsequent orders by which the finality of the sale in favour of such appellant was perceived to have been affected.
(2.) The most recent appeal is by the plaintiff in AS No.17 of 2019, also against the order of July 25, 2019 on the ground that the sale apparently concluded on July 25, 2019 was at an inadequate price.
(3.) The Board of Trustees for the Port of Kolkata is represented and it claims to have initiated proceedings under Section 64 of the Major Port Trusts Act, 1963. According to the Port, in view of the authority conferred by such provision, the Court may not have had any jurisdiction to reconsider the matter after the sale was concluded by the order dated July 25, 2019.;