LAWS(NCLT)-2017-9-96

D P JAGAN & SONS Vs. ZANDER ENGINEERS

Decided On September 08, 2017
D P JAGAN And SONS Appellant
V/S
ZANDER ENGINEERS Respondents

JUDGEMENT

(1.) None. This petition was received by transfer from the Hon'ble High Court in terms of Rule 5 of the Companies (Transfer of Pending Proceedings) Rules, 2016 and vide notification dated 29.06.2017, rule 5 has been amended and the time provided to the petitioner to file the necessary information in terms of Sections 7, 8 or 9 of the Insolvency and Bankruptcy Code, 2016 was available upto 15.07.2017. The office has reported that the application was filed by the operational creditor, but the same was taken back for removal of the objections on 23.06.2017 and the objections have not been removed so far. The matter be now listed on 25.09.2017 and the notice be issued to the learned counsel for the petitioner by speed post immediately.