- (1.) Heard Sri W.H. Khan, Senior counsel assisted by Sri Gulrej Khan, learned counsel for the petitioner. Sri Sandeep Kumar Singh, learned counsel has appeared for respondent no. 5 Bank of Baroda.
(2.) The petitioner, a Firm through its proprietor has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India for quashing the impugned orders dated 29.8.2018 and 10.5.2018 passed by respondent no. 1 National Company Law Tribunal, Allahabad (NCLT).
(3.) Respondent no. 2 Aryan Traders, one of the creditors of respondent no. 3 R.B. Rice Mills Private Limited initiated proceedings for Corporate Insolvency Resolution Process under Section 9 of the Insolvency and Bankruptcy Code, 2010 (IBC) against respondent no. 3.;