Biswanath Somadder, CJ
Let the “No Objection Certificate” issued by Ms. Kesang Diki Bhutia, Advocate, submitted in Court by Mr. Prasanna Kumar Das, appearing in-person as the representative of M/s Amalgamated Transpower (India) Ltd., be taken on record. Similarly, let the letter of withdrawal as Advocate-on-Record of M/s Amalgamated Transpower (India) Ltd., signed by Mr. Prateek K. Chadha, be also taken on record. Let copy of the General Power of Attorney, which has been submitted by Mr. Prasanna Kumar Das, issued by M/s Amalgamated Transpower (India) Ltd., empowering Mr. Prasanna Kumar Das to represent the interest of the company, i.e., M/s Amalgamated Transpower (India) Ltd., be taken on record. Copy of the resolution of the Board of Directors empowering Mr. Prasanna Kumar Das to represent the interest of the Company, namely, M/s Amalgamated Transpower (India) Ltd., is already on file. As such, Mr. Prasanna Kumar Das, need not file any separate copy of Board’s resolution empowering him to represent the company.
Since the Vakalatnama filed by Mr. Ranjit Prasad, Ms. Kesang Diki Bhutia and Mr. Ateendra Raj Bagdas, which is on record, is signed only by Mr. Ranjit Prasad, Advocate, we direct Mr. Prasanna Kumar Das to place on record the “No Objection” of Mr. Ranjit Prasad, Advocate, before the end of this day.
After hearing Mr. Prasanna Kumar Das — appearing in-person — representing the interest of M/s Amalgamated Transpower (India) Ltd., we adjourn this matter till 29th of March, 2023, at 02:00 p.m. for further consideration.
