M. M. Kumar, Member - (1.) Ca No. 357(PB) /2017 This is an application filed by Steamline Industries Pvt. Ltd.. the Applicant has stated that the tribunal may permit the applicant to continue with the proceedings pending before the Hon'ble High Court of Delhi, in Civil Suit(COMM) 123/2017. In support of the application various grounds have been pleaded in para 13.
(2.) Having heard the Learned Counsel for the applicant we are of the view that no such permission can be granted in the face of the moratorium having been imposed as contemplated by section 14(1) (a) of the Insolvency and Bankruptcy Code 2016.
(3.) According to the aforesaid provision the institution of suits or continuation of the pending suit or proceeding against the corporate debtor including execution of the judgement, decree or order in any court of law, tribunal, arbitration panel or any other authority is prohibited.;