M/S Indian Oil Corporation ... vs M/S Jaipur Syntex Limited
2021 Latest Caselaw 2325 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Company Petition No. 7/1999


M/s Indian Oil Corporation Limited
                                                                  ----Petitioner
                                   Versus
M/s Jaipur Syntex Limited
                                                                ----Respondent

Connected With

S.B. Company Application No. 10/1999

M/s Indian Oil Corporation Limited

----Petitioner Versus M/s Jaipur Syntex Limited

----Respondent

For Petitioner(s) : Mr.Anant Kasliwal, Adv. with Mr.Shashank Kasliwal, Adv., Mr.Kartikeya Vyas & Adv. Ms.Kritika Singh, Adv.

For Respondent(s) : Mr.Daksh Pareek, Adv. for Mr.Sameer Jain, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

08/04/2021

Learned counsel Mr.Daksh Pareek appears on behalf of

Mr.Sameer Jain, Adv. and submits that the present winding up

petition is liable to be transferred to NCLT in view of provisions

contained in Section 434 of the Companies Act, 2013.

Learned counsel places reliance on a judgment passed

by the Apex Court in the case of Forech India Ltd. Vs.

Edelweiss Assets Reconstruction Co. Ltd in Civil Appeal

No.818/2018 on 22.01.2019.

(2 of 2) [COP-7/1999]

Learned counsel for the petitioner wants time to go

through the said judgment.

List these cases again on 06.05.2021.

(ASHOK KUMAR GAUR), J Himanshu Soni/Sakshi/23-24

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