SKF INDIA LTD Vs. TECPRO SYSTEMS LTD

JUDGEMENT

(1.) Learned counsel for the petitioner states that he has instruction to apply for withdrawal of the petition. No objection has been raised by the other side.

(2.) Consequently, the petition is dismissed as withdrawn with liberty to file a similar petition before the Hon'ble Delhi High Court as a number of winding up petitions under Section 433 (e) of the Companies Act 1956 are pending against respondent-Tecpro Systems Limited including C.A. No. 742/2014, 709/2014, 708/2014,637/2014, 626/2014, 614/2014,451/2014,446/2014 so on and so forth. Therefore, in terms of our earlier order passed in Neetu Patro v. lyogi Technical Services PvL Ltd., C.P. No. (IB) -85(PB) /2017 decided on 24.05.2017 as well as the notification issued by the Central Government on 29.06.2017, we permit the petitioner to file a fresh petition before the Hon'ble High Court and the bar created by proviso to Rule 5 of the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 would not come in the way of petitioner.

(3.) The petition stand disposed of in the above terms.