NITYA KUKREJA Vs. ABW INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) Ca No.726/2018

(2.) It has been pleaded that under the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 No.6 of 2018 which was promulgated on 06.06.2018, an amendment has been inserted in the Companies Act which permits the transfer of the proceedings pending before this court to the NCLT. Reliance is placed on the said amendment, which reads as follows:

(3.) A perusal of the above provision would show that it provides that proceedings relating to the winding up of companies pending before any court immediately before commencement of Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018, the applicant may file an application for transfer of such proceedings to the Tribunal.