R P Nagrath, Member - (1.) The instant petition was filed in the Hon'ble Punjab and Haryana High Court under Section 433 (e) of the Companies Act, 1956 for winding up of the respondent-company on the grounds of its inability to pay the debt due to the petitioner.
(2.) This case was received in the Tribunal by transfer from the Hon'ble High Court in terms of Rule 5 of the Companies (Transfer of Pending Proceedings) Rules, 2016.
(3.) As per order dated 24.04.2017, the matter was fixed for today and notice was directed to be issued to the counsel for the petitioner for the date of hearing.;