In the interest of justice, the matter is adjourned to 05.07.2017 for awaiting presence on behalf of the petitioner.
Since the petition has been received by transfer in this Tribunal, the petitioner has to comply with the provisions of Rule 5 of the Companies (Transfer of Pending Proceedings) Rules, 2016 read with the Companies (Transfer of Pending Proceedings) Amendment Rules, 2017 notified vide Notification dated 28.02.2017 requiring the petitioner to file appropriate application/requisite information, including details of the proposed Insolvency Professional in the Tribunal within a period of six months commencing from 15.12.2016. In the meanwhile, if the requisite application/information including details of the proposed Insolvency Professional is filed, the matter be listed immediately thereafter. However, in case the requisite application/information is not filed within the prescribed period of six months, the instant petition shall stand automatically abated.
Ups Jetair Express Pvt. Ltd. ? v. A To Z Overseas Private Limited ?
Ups Jetair Express Pvt. Ltd. ? v. A To Z Overseas Private Limited ?
(National Company Law Tribunal)
CP No. 161/2015 and RT CP (IB) No. 132/Chd/Pb./2017 | 15-05-2017
Advocate List
Bench
- R.P. Nagrath, J.M.)
Eq Citations
- LQ/NCLT/2017/2693
Head Note
Companies Act, 1956 — Ss. 230-A & 230-AA — Transfer of pending proceedings to NCLT — Companies (Transfer of Pending Proceedings) Rules, 2016 — R. 5 — Petitioner directed to file appropriate application/requisite information, including details of proposed Insolvency Professional in Tribunal within a period of six months commencing from 15.12.2016 — In case requisite application/information including details of proposed Insolvency Professional is filed, matter to be listed immediately thereafter — Otherwise, instant petition to stand automatically abated — Companies (Transfer of Pending Proceedings) Amendment Rules, 2017 — Noti. dt. 28-2-2017
