SUNITA DEVI Vs. EVA EXOTICA PVT LTD

JUDGEMENT

(1.) Ld. Counsels for the petitioners and the respondents are present.

(2.) This winding up petition was earlier filed before the Hon'ble Calcutta High Court u/s. 433 and 434 on account of inability to pay debt by the Corporate Debtor and transferred from the Hon'ble Calcutta High Court to NCLT. As per Government notification all pending winding up petitions which have been filed on account of inability to pay debt shall be treated as an application under Sections 7, 8 and 9 of the IBC, 2016 and the petitioner is required to furnish required information as per Insolvency and Bankruptcy Code, 2016 (IBC 2016) . Petitioner is directed to furnish the required information in proper format as prescribed under the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (Rules 2016) along with the notice to Corporate Debtor as prescribed under Rule, 2016.

(3.) He is also directed to serve notice in proper format as prescribed under Rule, 2016.