- (1.) Delay condoned.
(2.) Leave granted.
(3.) By an interim order dated 21.12.2017, in a writ petition, that has been filed by Respondent Nos. 1 and 2, before the Punjab and Haryana High Court, challenging theConstitutional validity of some of the provisions of the Insolvency and Bankruptcy Code,2016 (IBC), the High Court had stated that the National Company Law Tribunal (NCLT),Chandigarh, may continue with the proceedings but should not pass a final order thereon. Thereafter, several proceedings have taken place and ultimately adjournments have taken from time to time, thanks to which, the period of 270 days, mentioned under theCode, has now come to an end. ;