M. M. Kumar, President - (1.) Learned Counsel for the respondent has stated that Hon'ble Supreme Court has issued interim direction staying the operation of the order dated 23.08.2017 passed by the National Company Law Appellate Tribunal during the pendency of Civil Appeal No. 17436/2017 & 17437/2017. A copy of the order has been placed on record.
(2.) In view of the interim order issued by Hon'ble Supreme Court the proceedings are adjourned sine die to await the final order of Hon'ble Supreme Court. Liberty is granted to the parties to file appropriate application as and when final order is passed by the Hon'ble Supreme Court.;