1.This Petition has been filed before the Honble High Court for Winding Up now transferred to NCLT vide Notification dated 07-12-2016.
2.Registry has noted that the winding up fall under the category of the provisions of Section 433(e) of Old Act due to inability to pay debts.
3.This Petition is listed for hearing for the first time today after transfer of the records.
4.Registry is directed to issue notice of hearing intimating the next date of hearing now fixed on 09-06-2017 i.e. after Summer Vacation of the court is over.
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Parties v. Treetops Housing And Estate Developers
Parties v. Treetops Housing And Estate Developers
(National Company Law Tribunal)
TCP/No. 376/(MAH)/2017? | 12-04-2017
Advocate List
Bench
- M.K. Shrawat, J.M.)
Eq Citations
- LQ/NCLT/2017/1907
Head Note
Companies Act, 1956 — Ss. 433(e) and 434 — Petition for winding up of company — Transfer of petition to NCLT — Registry noting that winding up falls under category of S. 433(e) of Old Act due to inability to pay debts — Registry directed to issue notice of hearing intimating next date of hearing after Summer Vacation of court is over
