- (1.) Ld. Counsel for the corporate debtor is present. This is a petition u/s 433, 434 and 439 of the Companies Act, 1956, which has been received by this Tribunal on transfer from the Hon'ble High Court at Calcutta.
(2.) As per Govt. Notification all winding up petition on account of inability to pay debt shall be treated as a petition under Sections 7, 8 and 9 of Insolvency and Bankruptcy Code, 2016.
(3.) Petitioner has to file all the information in requisite Form under the Insolvency and Bankruptcy Code, 2016. Govt, vide further notification has extended the date of conversion of the winding up petition into insolvency case by 15/07/2017. After 15/07/2017 all such cases stand abated.;