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Judgment
In the instant company appeal, the appellant, who happens to be the opposite party to the proceeding of the Company Petition No. 165/ND/2026, questions the impugned order by virtue of, which the Ld. Tribunal has proceeded to make certain interim arrangements for facilitating the adjudication of the dispute, which had been the subject matter of consideration before the Ld. Tribunal.
So far as the impugned order is concerned, it’s only an interim arrangement, that doesn’t decide the lis or any rights of the parties on merits.
Apart from it, the learned counsel for the appellant has very fairly conceded that he has already filed a modification, as well as, a stay vacation application.
This company appeal is closed without venturing into the merits of the matter. With a request to the Ld. Tribunal to make all endeavors to decide the pending interlocutory applications as expeditiously as possible, preferably within a period of two months from the date of uploading of the order.
The company appeal is dismissed accordingly.