- (1.) Learned Advocate Mr. D.C Sejpal present for Operational Creditor/Petitioner.
(2.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Ms. Ritu Shah present for Respondent.
(3.) Both sides counsel represented that the Hon'ble High Ccftirt of Bombay vide its order dated 05.01.2018 made in Company application no. 572/2017 in CP 434/2015 vacated the order dated 19.07.2017 whereby the stay of proceedings in CP(IB) 37/2017 has been granted.;