CHEMSOL LABS PRIVATE LIMITED Vs. FLEMING LABORATORIES LIMITED

JUDGEMENT

(1.) The present Company petition bearing CP No. 5 of 2017 {TP(HCW) No,64/433/HDB/2017} is filed by M/s. Chemsol Labs Private Limited, under sections 433 (E) & (F) of the Companies Act, 1956, against M/s. Fleming Laboratories Limited, before the High Court of Judicature at Hyderabad by inter-alia seeking the following; a. Direct that the Respondent Company, M/s. Fleming Laboratories Limited be wound up by under the provisions of the Companies Act, 1956, under the direction, supervision of this Hon'ble Court. b. Direct that the Official Liquidator attached to this Hon'ble Court be appointed as Liquidator attached to this Hon'ble Court be appointed as Liquidator of the Respondent Company i.e, M/s. Fleming Laboratories Limited, with all the necessary powers under the Companies Act, 1956; and c. Direct the pending hearing and final disposal of the Petition, the Official Liquidator, be appointed as the Provisional Liquidator of the assets, properties and income as also the business of the said Company.

(2.) In pursuant to the Government of India instructions dated 07.12.2017, the case was transferred to this Tribunal and was listed on 31.05.2017, 14.06.2017, 28.06.2017, 18.07.2017 and (finally on 19.07.2017 and the case was adjourned at the request to the Petitioner for service of the notice.

(3.) Heard Shri P. Krishna Arjun, Learned Counsel for the Petitioner and Ms. Divya Datla, Shri Arjun Bhaskar and Shri M. Naga Deepak Learned Counsels for the Respondent. Today, the Learned -Counsel for the Petitioner submits that he is not pressing the present Company Petition and thus, the Company Petition can be Lclosed.