Calcutta High Court (Appellete Side)
Burn Standard Company Limited vs Workmen Of M/S. Burn Standard Company ... on 28 June, 2019
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
1 28.6.2019
ap W. P. 2572 (W) of 2009
Burn Standard Company Limited
Vs.
Workmen of M/s. Burn Standard Company Limited & Ors. Mr. Soumya Majundar Mr. Victor Chatterjee ... For the petitioner.
Mr. Majumdar appearing on behalf of the petitioner submits that a proceeding under the Insolvency and Bankruptcy Code (IBC) had been initiated by the writ petitioner before the NCLT, Kolkata Bench. The order passed by the Kolkata Bench has been challenged before the National Company Law Administrative Tribunal (NCLAT).
Considering his submission, this Court feels that the orders passed by the NCLT and the NCLAT are required to be considered. Mr. Majumdar submits that he may be granted some time to produce the orders of NCLT and NCLAT.
Let this matter be adjourned for a period of three weeks to enable Mr. Majumdar to take further instructions and produce the orders of NCLT and NCLAT on the next date of hearing.
Let this matter appear on 19th July, 2019 for further consideration.
(Arindam Mukherjee, J.)