HAVELLS INDIA LTD Vs. ELECTRO STEEL LTD

JUDGEMENT

(1.) Ld. Counsels for the petitioners and the corporate debtor are present. It appears from the record that the Ld. Counsel for the petitioner filed winding up petition on the ground of inability to pay debt in the Hon'ble Calcutta High Court, which has come to this Court on transfer. As per Government notification all winding up petition on the ground of inability to pay debt shall be treated as an application under sections 7, 8 or 9 of the Insolvency & Bankruptcy Code, 2016 and in compliance of that petitioner has filed fresh petition under the IBC, 2016. It appears from the record though the petitioner has filed the petition under IBC 2016, but there are certain information required to be submitted, which has not been submitted. Petitioner is directed to submit the required information in proper format by 08/08/2017.

(2.) List the matter on 21/08/2017.