- (1.) Cf NO.1061/I&BP/NCLT/MB/MAH/2017 On the stay application filed by the Corporate Debtor Counsel, stating that order copy has not been served upon them despite order has been passed on 24.7.2017, the Petitioner Counsel has stated that already public announcement has been given in this matter, and this information of admission of this case has already been intimated to BSE.
(2.) Apart from all these, since this Bench in principle has not been passing stay orders in any of the cases except in one case that is in CP No.69/2017, Urban Infrastructure Trustee Ltd Vs.
(3.) Neelkanth Township & Construction Pvt. Ltd., this Bench cannot deviate from the practice that is being consistently followed in not passing any stay order in any of the Insolvency and Bankruptcy petitions, in view of the same, this Petition not being separate from other petitions, we don't find any merit in this plea, this application for stay has been rejected.;