EC No. 164 of 2012

IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

HDFC Bank Ltd.

Versus

Mr. Kajal Kumar Das & Anr.

Before:

The Hon'ble Justice I. P. MUKERJI Date: 16th August 2012

Appearance:

Mr. Sukrit Mukherjee, Advocate Mr. Paritosh Sinha, Advocate for the petitioner

The Receiver has been able to take possession of the equipment.

Order in terms of prayer (a) for sale.

Advertisements are to be inserted in two newspapers, local to the

location of the equipment. Parties are to be given notice so that they may

bring offers to the Receiver. The Receiver may only propose sale by filing a

report by the returnable date, subject to confirmation by the Court.

The Receiver be paid further remuneration equal to the

remuneration paid.

I make this application returnable on 25th September 2012.

Receiver and all parties are to act on a signed photocopy of this

order on the usual undertakings.

(I. P. MUKERJI, J.)

R. Bose

AR(CR)