IN RE Vs. ALIPURDUAR ENTERPRISES LIMITED

JUDGEMENT

(1.) Ld. Counsel for the operational creditor are present.

(2.) This is a petition u/s 433, 343 and 439 of the Companies Act, 1956, which has been received by this Tribunal on transfer from the Hon'ble High Court at Calcutta.

(3.) As per Govt. Notification all winding up petition on account of inability to pay shall be treated as a petition under Sections 7, 8 and 9 of Insolvency and Bankruptcy Code, 2016. Petitioner has to file all the information in requisite Form under the Insolvency and Bankruptcy Code, 2016. Govt, vide further notification has extended the date of conversion of the winding up petition into insolvency case by 15/07/2017. After 15/07/2017 all such cases stand abated.