HELIOS AND MATHESON INFORMATION TECHNOLOGY LTD Vs. REGISTRAR

JUDGEMENT

(1.) In CRP Sr.No.69050 of 2019, the petitioner has sought for transfer of the Company Application No.1365 of 2018 pending on the file of the National Company Law Tribunal, Chennai, the 1st respondent herein, with regard to the petitioner Company and its officials, directors and executives, to the file of this Court's company jurisdiction in CP No.143 of 2015. Petitioner has filed CMP No.12342 of 2019, praying to dispense with the production of the certified copy of the impugned Company Application No.1365 of 2018.

(2.) Section 24 of Code of Civil Procedure deals with the General power of transfer and withdrawal, in civil matter and the same reads thus: 24. General power of transfer and withdrawal.

(3.) Section 407 of CrPC deals with the Power of the High Court to transfer criminal cases and appeals and the same reads thus: