Tata Capital Financial Services ... vs Raj Transmission Engineering ...
2022 Latest Caselaw 6385 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
3
                                                           CP-4-2014(O&M)
                                                   Date of Order: 07.07.2022

TATA CAPITAL FINANCIAL SERVICES LTD                              ..Petitioner

                                   Versus

RAJ TRANSMISSION ENGINEERING LIMITED                            ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Raja B.S.Jain, Advocate for the petitioner.

ANIL KSHETARPAL, J(Oral)

The learned counsel representing the petitioner submits that in

compliance of the order dated 31.03.2022, factum of admission of the

company petition has been published. He submits that let the matter be

transferred to National Company Law Tribunal, Chandigarh Bench, in view

of the judgment passed in Civil Appeal No.4041-2020, titled as "Action

Ispat and Power Pvt. Ltd. Vs. Shyam Metalics and Energy Ltd.", decided

on 15.12.2020, reported in AIR 2021 SC 309.

Ordered accordingly.

The parties through their counsel are directed to appear before

the Tribunal on 09.08.2022.

July 07th, 2022                                     (ANIL KSHETARPAL)
Ay                                                        JUDGE

Whether speaking/reasoned              :      Yes/No
Whether reportable                     :      Yes/No




                                     1 of 1