- (1.) None Present from the side of the Petitioner/Creditor.
(2.) The matter is transferred from the Hon'ble High Court of Bombay pertaining to the provisions of Section 433(e) of the Companies Act, 1956. On transfer of such Petitions a list of the Transferred Cases was prepared and duly publicized to inform the parties concerned.
(3.) The matter was earlier listed on 13,04.2017 and 23.06.2017; however, nobody attended on these days. The matter was, therefore, adjourned to 28,07.2017. The Registry has intimated the next date of hearing to the parties.;