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Judgment
ORDER
Heard the submissions made by Shri Arun Kathpalia Ld. Sr. Counsel on behalf of the Corporate Applicant and also Shri Sumant Batra Ld. Counsel on behalf of the Liquidator. Ld. Counsel Mr. Judy James appears on behalf of the Intervenor. We have heard the arguments of the Intervenor and also on behalf of Petitioner in compliance of the order of the Hon’ble NCLAT dated 05.04.2024. During the course of argument, it appears that certain petitions filed by the Members of the Intervenor group is pending before the Hon’ble NCDRC for disposal in which Petitioner of Section 59 petition is also one of the party. In order to satisfy us that any order passed by the Hon’ble NCDRC against the Petitioner Company is to be honoured and executable in law, Ld. Sr. Counsel on behalf of the Petitioner undertakes to move an appropriate application before the Hon’ble NCDRC clarifying that if the Petitioner Company’s liquidation process is approved by this Adjudicating Authority who will be liable on behalf of the Petitioner Company if any order is passed by the Hon’ble NCDRC in this matter. Consent from such party be also enclosed. Therefore, list the matter for consideration on 06.09.2024.