Himachal Pradesh High Court
Blue Coast Infrastructure Development ... vs Unit Holders For Sheraton Chandigarh ... on 6 March, 2017
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Company Petition No. 5 of 2016
.
Decided on: 6th March, 2017
Blue Coast Infrastructure Development Pvt. Ltd. .......Petitioner
Versus
Unit Holders for Sheraton Chandigarh Hotel ...Respondents.
of
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 No.
rt
For the petitioner: Mr. T.K. Ganju and Mr. Ajay
Kumar, Senior Advocates with
Mr. Aquib Ali, Mr. Anshul Attri and
Mr. Prashant Sharma, Advocates.
For the respondents: Mr. B.C. Negi, Senior Advocate
with Mr. Rajinder Thakur,
Advocate.
Dharam Chand Chaudhary, Judge (Oral)
In terms of Section 3 of the Notification dated 7th December, 2016 issued by the Ministry of Corporate Affairs, Government of India in exercise of powers conferred under sub-sections (1) and (2) of Section 434 of the Companies Act read with sub-
section (1) of Section 239 of the Insolvency and Bankruptcy Code, this petition is transferred to the 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/04/2017 21:58:45 :::HCHP 2National Company Law Tribunal constituted under Section 408 of the Companies Act for disposal in .
accordance with law. The entire record be sent to the Board forthwith.
March 6, 2017 (Dharam Chand Chaudhary) Judge of (naveen) rt ::: Downloaded on - 15/04/2017 21:58:45 :::HCHP