IN RE Vs. LAKSHMI COTYSN LTD

LAWS(NCLT)-2017-7-242

NATIONAL COMPANY LAW TRIBUNAL

Decided on July 18,2017

IN RE Appellant

VERSUS

LAKSHMI COTYSN LTD Respondents

JUDGEMENT

H P Chaturvedi, Member - (1.) Cp No. 22/2015 Shri V.K. Srivastava for the petitioner. Sri Ankit Kumar Singh, PCS for the respondent. Sri M.K. Bagri, the OL for Central Government. Sri Ankit Kumar Singh, learned PCS raised objection on the maintainability of the present petition. Keeping in view the subsequent statute e.g. I & B Code came into force as per him the present winding up proceedings, automatically to be treated or converted into an application under section 7 of the I & B Code for the purpose of triggering insolvency or there is some requirement for filing a fresh petition. Therefore, the respondent/ proposed Corporate Debtor company may file formal objection in this respect.
(2.) The matter be listed on 10th August, 2017.;

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