A.M.Khanwilkar, J. - (1.) Leave granted in SLP (C) No.29181 of 2018.
(2.) All appeals were taken up for hearing at the notice stage with the consent of the contesting respondents.
(3.) These appeals have arisen from the common judgment and order of the National Company Law Appellate Tribunal (for short "NCLAT"), New Delhi, dated 6th September, 2018, rendered in appeals filed in relation to the insolvency resolution process under the provisions of the Insolvency and Bankruptcy Code, 2016 (for short "I&B Code") concerning Kamineni Steel & Power India Pvt. Ltd. (for short "KS&PIPL"), having its registered office at Hyderabad, Telangana and Innoventive Industries Ltd. (for short "IIL") having its registered office at Pune, Maharashtra.;