Gujarat High Court
Shree J J Foam Industries vs Steel Smith Continental Manufacturing ... on 16 January, 2017
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
O/COMP/537/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 537 of 2016
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SHREE J J FOAM INDUSTRIES....Petitioner(s)
Versus
STEEL SMITH CONTINENTAL MANUFACTURING PRIVATE
LIMITED....Respondent(s)
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Appearance:
MR DIPEN DESAI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
Date : 16/01/2017
ORAL ORDER
In view of Rules 5 and 6 of The Companies (Transfer of Pending Proceedings) Rules, 2016, (The Rules for short), the present petition stands transferred to the National Company Law Tribunal, Bench at Ahmedabad.
The Registry is directed to transfer the petition along with the connected applications/petitions and the entire record pertaining thereto, as per Rule 7 of the said Rules. The Registry may do the needful as expeditiously as possible and without avoidable delay.
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