RAJNI ANAND Vs. COSMIC STRUCTURES LTD

JUDGEMENT

(1.) Ca 1025/2018

(2.) The petitioner has filed her reply in court. The same is taken on record and is sent to the Registry for scanning.

(3.) Learned counsel for the applicant has relied upon judgment of the Division Bench of the Bombay High Court in Jotun India Private Limited vs. PSL Limited,2018 SCCOnlineBom 1952 to contend that the Insolvency Code would have precedence over the Companies Act, 1956 and that as per the said judgment, where revival/resolution proceedings are initiated, NCLT would have precedence. However, he submits that to avoid any conflict it would be in the interest of justice that this court may in exercise of powers under proviso to section 434 of the Companies Act, 2013 transfer the present petition to NCLT.