BARANAGORE JUTE FACTORY PLC [IN LIQN ] AND CHAITAN CHOUDHARY & ANR Vs. OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA

JUDGEMENT

(1.) These matters were assigned to various Division Benches.

(2.) However, these matters were released by those Division Benches on one ground or the other. As such, these matters were assigned to this Bench. However, when these matters are called on for hearing, it is pointed out by Mr. Abhrajit Mitra, learned senior counsel appearing for one of the parties that earlier application, relating to one parties, namely, Baranagore Jute Factory Plc. (in liquidation), was released by the Division Bench, in which I ( Jyotirmay Bhattacharya, J.) was also a member, on the personal ground of one of us (Jyotirmay Bhattacharya, J.). Mr. Abhrajit Mitra, however, submits that his client has no objection if these matters are taken up by this Division Bench.

(3.) Since it is pointed out to this Division Bench that earlier on the personal ground of myself ( Jyotirmay Bhattacharya, J.), the earlier application, relating to the one of the parties namely Baranagore Jute Factory Plc. (in liquidation) was released, this Bench does not want to take up these matters. Accordingly, the matters are released by this Bench.