BANK OF NOVA SCOTIA Vs. OPTO INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) This company application is filed by the applicant/petitioner seeking transfer of the Company Petition No.125/2014 to the Hon'ble National Company Law Tribunal, Bengaluru ['NCLT' for short] in terms of the proviso inserted to Section 434[1][c] of the Companies Act , 2013 ['Act 2013' for short].

(2.) Company Petition No.125/2014 has been filed by the applicant against the respondent company - Opto Infrastructure Limited under the provisions of Section 433 [e] of the Companies Act , 1956 ['Act 1956' for short] which is currently pending before this Court for hearing admission of the petition.

(3.) The applicant has chosen and elected to pursue the remedies available under the Insolvency and Bankruptcy Code, 2016 ['Code' for short] and has filed this application.