P.X.XAVIER Vs. RAVINDRA CHATURVEDI

JUDGEMENT

(1.) The first prayer in this Original Petition is to set aside Ext.P7 passed by the National Company Law Tribunal ordering liquidation of the company under Section 33(1)(a) of the Insolvency and Bankruptcy Code, 2016 (for short, 'the Code'). The petitioner also sought for a direction to the first respondent not to proceed with the liquidation without giving the claims of workmen.

(2.) Service is not complete on all the respondents. However, since this Court has decided not to pass any order on merits, there is no need to serve notice on the unserved respondents.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the first respondent.