LAWS(GJH)-2019-6-240

ABC ONE PTE. LTD. Vs. ABG SHIPYARD LIMITED

Decided On June 20, 2019
Abc One Pte. Ltd. Appellant
V/S
ABG SHIPYARD LIMITED Respondents

JUDGEMENT

(1.) The petitioner has approached this Court, seeking winding-up of ABG Shipyard, Nr. Magadala Port, Dumas Road, Surat, Gujarat, as secured/unsecured creditors.

(2.) This Court has heard the learned Advocates on both the sides. It is pointed out to this Court that the National Company Law Tribunal, Ahmedabad Bench, Ahmedabad, vide its order dated 25.04.2019, passed in I.A. 348 of 2017 in C.P. (I.B.) No. 53/2017, has ordered the ABG Shipyard to go into liquidation, as provided under Section 33(2) of the Code. The relevant observations read thus:

(3.) In wake of the order of the NCLT dated 25.04.2019, both the sides have agreed that this matter shall not continue to lie before this Court.