Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Navin Pahwa present for Corporate Debtor/ Applicant. None present for Respondent. Learned Advocate Mr. Bhadrish Raju with Learned Advocate Ms. Lizum C. Wangdi with Learned Advocate Mr. Jaimin Dave present for Jotun India Pvt Ltd. Jotun India Pvt Ltd filed an intervening application with a prayer to dismiss the CP (IB) no. 37/2017 along with copy of the order of the Hon'ble High Court of Bombay in Company Application (L) no. 333/2017 in Company petition no. 434/2015 order dated 19.07.2017 where in Hon'ble High Court directed to the National Company Law Tribunal Ahmedabad not to proceed further with CP (IB) no. 37/2017. Learned Counsel appearing for the Corporate Applicant contended that company court has no jurisdiction to pass the above said order.
(2.) Considering the order of the Hon'ble High Court without going into the aspect whether the order of the Hon'ble High Court binds this Tribunal or not, it is appropriate not to proceed further with CP (IB) no. 37/2017 for the present. Registry is directed to scrutiny the Intervening application whether it is in order. List the matter on 27.07.2017.;