Calcutta High Court
Amazan Agro Products Ltd vs Groupm Media India Pvt.Ltd on 28 February, 2023
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-36
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
CP/217/2013
IA NO: CA/7/2019(Old No:CA/140/2019)
IN THE MATTER OF :
AMAZAN AGRO PRODUCTS LTD
-AND-
GROUPM MEDIA INDIA PVT.LTD
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 28th February, 2023 The Court :- It is submitted on behalf of the Official Liquidator that a connected proceeding pertaining to the company (in liquidation) has already been transferred to the National Company Law Tribunal.
In view of the submissions made on behalf of the official Liquidator, no purpose would be served in keeping this proceeding pending before this Court.
In view of the aforesaid, CP/217/2013 stands transferred to the National Company Law Tribunal, Kolkata.
The Department shall treat CP/217/2013 as disposed of insofar as the records of this Court are concerned.
It is needless to mention that any connected application is also transferred to the National Company Law Tribunal, Kolkata.
(RAVI KRISHAN KAPUR, J.) S.Bag