- (1.) All the applications for intervention and impleadment are allowed. I.A. No. 87575 of 2017 in SLP(C) No. 24001 and 24002 and 2017 (D. No. 27277 and 2017, 27579 and 2017 and 27624 and 2017)
(2.) The present interlocutory application has been filed by the IDBI Bank Limited in the special leave petitions which have been registered as SLP(C) Nos. 24001 and 24002 and 2017.
(3.) This is an application for vacating/modification of the order dated 04.09.2017. On that day, this Court while issuing notice, had passed the following order: "In the meantime the impugned order(s) passed by the National Company Law Tribunal, Allahabad shall remain stayed until further orders. A copy of the special leave petition be served on the office of learned Attorney General for India. All applications for impleadment/intervention stand allowed.";