- Suits in respect of claims made by or against any Company in liquidation including claims by or against any of its branches in India, which are filed in or transferred to the High Court under the Act, shall be entered in a separate list to be maintained by the office of the Registrar and shall be treated as expedited suits. If such suits have been filed before the date of the order for winding up, the Liquidator shall furnish to the Registrar a list of such suits.
