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Judgment
This is an application seeking direction to clarify whether in view of the interim order dated 25.08.2025 and the subsequent orders till 10.04.2026, the period both days inclusive, during which the CIRP proceedings subjected to the order passed by this Tribunal, are required to be excluded while computing the CIRP period for the aforesaid project specific CIRP.
It is submitted by the learned counsel for the appellant, in the order dated 10.04.2026 though it is noted, the date of initiation of the insolvency proceedings shall remain the same i.e., 21.08.2025, but vide the same order, it has been directed the IRP/RP shall issue corrigendum to publication issued in Form-A asking the stakeholders pertaining to the Krishna Housing Scheme to submit their claims within 14 days as per the CIRP, Regulations 2016.
It is submitted, the said period to which the stay was operating is approximately 232 days and if it is not excluded, the prejudice shall be caused to the stakeholders.
We find, there is no order of the Ld. Adjudicating Authority on this issue and hence we dispose of the application by directing the Ld. Adjudicating Authority to consider the issue of exclusion per application viz. I.A. No. 4943/2026, pending before it on date fixed and to dispose it of as expeditiously as possible.
The application stands disposed of accordingly.
Dasti Orders.