Section 3 in The Companies (Transfer of Pending Proceedings) Rules, 2016
3. Transfer of pending proceedings relating to cases other than Winding up.
- All proceedings under the Act, including proceedings relating to arbitration, compromise, arrangements and reconstruction, other than proceedings relating to winding up on the date of coming into force of these rules shall stand transferred to the Benches of the Tribunal exercising respective territorial jurisdiction:Provided that all those proceedings which are reserved for orders for allowing or otherwise of such proceedings shall not be transferred.[4. Pending proceeding relating to Voluntary Winding up. - All proceedings relating to voluntary winding up of a company where notice of the resolution by advertisement has been given under sub-section (1) of section 485 of the Act but the company has not been dissolved before the 1st day of April, 2017 shall continue to be dealt with in accordance with provisions of the Act.] [Substituted 'All applications and petitions relating to voluntary winding up of companies pending before a High Court on the date of commencement of this rule, shall continue with and dealt with by the High Court in accordance with provisions of the Act.' by Notification No. G.S.R. 732(E), dated 29.6.2017 (w.e.f. 7.12.2016).]
