Section 6 in The Companies (Transfer of Pending Proceedings) Rules, 2016
6. Transfer of pending proceedings of Winding up matters on the grounds other than inability to pay debts.
- All petitions filed under clauses (a) and (f) of section 433 of the Companies Act, 1956 pending before a High Court and where the petition has not been served on the respondent as required under rule 26 of the Companies (Court) Rules, 1959 shall be transferred to the Bench of the Tribunal exercising territorial jurisdiction and such petitions shall be treated as petitions under the provisions of the Companies Act, 2013 (18 of 2013).
