- (1.) Let these cases be listed for hearing after the pronouncement of the order by three Members Bench where the question of law is pending consideration as to whether NCLT would be competent to trigger an Insolvency process in the face of pendency of the petition against the same Corporate Debtor in the Hon'ble High Court under Section 433 (e) of the Companies Act.
(2.) List for further consideration on 17.11.2017.;