H.P. Chaturvedi, Member - (1.) The case is taken up today for pronouncement of order in the afternoon Session. The present petition is received as a transferred case from the Hon'ble Allahabad High Court under the provision of Section 434(1)(C) of the Companies Act, 2013.
(2.) In the present matter, argument of learned counsel for both the parties have earlier been heard.
(3.) The present petition was originally filed before the Hon'ble Allahabad High Court under Section 433 of the Companies Act, 1956 on such ground that the Hon'ble Allahabad High Court possess necessary jurisdiction, as the cause of action in the present matter arose in a Branch of the Respondent Company, which is situated at Greater Noida U.P., and falls within the territorial jurisdiction of the Allahabad High Court. The address of the Respondent Company is described as such; The Specialty Plastics Ltd. through its Managing Director, E-24, Site-C. Industrial Area, Greater Noida, U.P., which comes also within the territorial jurisdiction of this Bench of the NCLT. Hence, as per the petitioner, the present winding up Company Petition was maintainable were before the Hon'ble Allahabad High Court and so is equally before this Bench.;