NEEL KUMAR Vs. ABW INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) Learned Counsel for the Financial Creditor is present.

(2.) In view of the reference pending before the Hon'ble Principal Bench of NCLT on the legal issue as to whether when winding up proceedings are pending before the Hon'ble High Court, Insolvency matters to be heard by NCLT and the said matter has been posted for hearing on 16.10.2017, this matter is hence adjourned to 25.10.2017.