- (1.) Sn. Sunil Kumargingh, Advocate for the petitioner. OTaumi roxy counsel forSh. Nikhil Kumar, Advocate on behalf onSporibentcornp Shy MX. Bagri. OL for the Central Government.
(2.) The submission of counsel for respective parties are heard. It is pointed out by the Ld. OL that keeping in view of the statutory changes made in the Companies Act, 2013 and by virtue of that I & B Code, 2016 came into effect the present company petition and proceedings are to be treated as stands abated and a fresh application needs to be filed inconformity with the provision of the Insolvency & Bankruptcy Code. At this juncture, the Ld.
(3.) Counsel appearing for the respondent company raised an objection on territorial jurisdiction of the Hon*ble Allahabad High Court as well as of this Bench of the NCLT for filing the present petition.;