M K Shrawat, Member - (1.) The Learned Representative of the Petitioner is present.
(2.) This is Transfer Petition is filed in the Hon'ble High Court under section 433 of the Companies Act for the outstanding debt of Rs. 39,87,457/-.
(3.) As per the Notification the matter was transferred to NCLT. The matter appeared for the first time on 17.04.2017. Shivangi Bijoria appeared for the Petitioner and sought time to file Form No. 5. Hence the matter was adjourned to 19.06.2017. On 19.06,2017 none appeared and the matter was adjourned to 03.07.2017. On 3rd July, 2017 none appeared and Registry was directed to issue notice intimating the next date of hearing and matter was adjourned to 04.08.2017. On 04.08.2017 it was noticed that the requisite Form was defective and intimated that since the form is defective the case can be rejected. The matter was then adjourned to 13.09.2017.;