DELTA ELECTRONICS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being Complaint Case No. CS/0088331/2016 under Ss. 406/420 of the Indian Penal Code now pending before the Learned Metropolitan Magistrate, 8th Court, Calcutta.

(2.) The petitioners' case is that the opposite party no. 2 in the complaint dtd. 25/5/2016 has stated as follows :-

(3.) That M/s. Compact Lamps Pvt. Ltd., a company registered under the provisions of Companies Act by an order dtd. 11/1/2019 passed by National Company Law Tribunal, New Delhi Bench, in connection with an application under Sec. 9 of the Insolvency and Bankruptcy Code being No.(IB)1372(PB)/2018, was declared insolvent and an order or moratorium was passed.