- (1.) Ld. Counsel for the petitioner and the respondent nos. 5 and 6 are present. Petitioner has filed this petition u/s. 241-242 of the Companies Act, 2013. Ld. Counsel for the petitioner informed that petitioner are under insolvency process and moratorium order was passed. Hence, no further proceedings can continue till the moratorium period is over.
(2.) List on 07/02/2018 for further order.;