Telangana High Court
M/S.Tiffin Barites Asbestos Paints ... vs State Of Andhra Pradesh, on 26 November, 2018
THE HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No. 10974 OF 2015
ORDER:
This Writ Petition is filed questioning the action of the respondents in not issuing dispatch permits for transportation of mineral and excavated mineral barites over an extent of Ac. 109.87 cents in survey No. 1021/15 in Vemula Village and Mandal, Kadapa District, as illegal and arbitrary.
2. Today when the matter came up for hearing, learned counsel for the petitioner submits that the petitioner company went into liquidation and the matter is referred to National Company Law Tribunal, Single Bench, Chennai, and that the National Company Law Tribunal by order dated 12-03-2018 prohibited institution of suits or continuation of pending suits or proceedings against the corporate debtor-the petitioner herein including execution of any judgment, decree or order in any Court of law, tribunal, arbitration panel or other authority.
3. In view of the order dated 12-03-2018, the Writ Petition is closed giving liberty to the petitioner to avail the legal remedies such are available in law, if it is so advised, at appropriate time. Pending miscellaneous petitions, if any, shall stand closed in consequence.
____________________________ KONGARA VIJAYA LAKSHMI, J.
26-11-2018 JSK