Sachindra Nath Chatterjee Vs The Official Trustee
.... the obtaining the consent of specified persons), and an appointment no made in accordance with such requirements is void. But in one limited class of cases-equity will intervene and treat the defective appointment as valid This will be done only if both the following conditions are satisfied: (i ...
Calcutta High Court
Calcutta National Bank (in Liquidation) Vs Abhoy Singh Sahela and Another
.... iod of 21 days from the dale of creation of the mortgage whereas the time required by Section 109A is a period of 21 days from the date on which the acquisition by the company was completed. G. K. Mitter, J. has pointed out that more often than not, the acquisition by the company will be completed l ...
Calcutta High Court
Akkirath Mundanat Manakkal Thuppan Nambudiri Vs A.P. Kutti Sankara Menon, Official Liquidator of the Malayalee Bank Ltd. (in liquidation) and Another
.... ended to benefit both secured and unsecured creditors. The facts in ''In re Anglo Oriental Carpet Manufacturing Co.'', 1903 1 Ch 914 (D) were slightly different. In June 1901 the company issued debentures creating a charge but the charge was not registered within twenty one days. On 1-11-1901, an ...
Madras High Court
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