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Judgment
ORDER
PER: SH. MANNI SANKARIAH SHANMUGA SUNDARAM, MEMBER (JUDICIAL)
The interlocutory application i.e. I.A.(IBC)/4218/2023 is filed on behalf of Mr. Hitesh Goel (‘applicant’), Resolution Professional for the Project Eco— Vilage II of M/s. Supertech Limited under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 (‘Code’) read with Rule 11 of the National Company Law Tribunal Rules, 2016 (‘NCLT Rules’) seeking the following prayer(s):-
a)Allow the present Application;
b)Grant exclusion of of 159 days from January 27, 2023 till July 5, 2023, on account of time lost in various litigation pending before Hon'ble Supreme Court and Hon'ble NCLAT;
c)Pass any other orders as this Hon'ble Adjudicating Authority may deem fit and proper in the facts and circumstances of the present case.
This Adjudicating Authority vide order dated 01.09.2023 had pronounced order in the I.A./3844/20223 & I.A./3845/2023 wherein similar prayers sought by the Applicant are adjudicated and relevant exclusions and extension are granted by this Adjudicating Authority.
Accordingly, the present Interlocutory Application stands infructuous.