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Judgment
Learned counsel for the corporate debtor states that stay has been granted by the Hon'ble NCLAT in Company Appeal (AT) (Insolvency) No. 864 of 2019 vide order dated 17.09.2019 wherein it has been observed that "Until further orders, the 'Interim Resolution Professional' will not make any publication, calling for claims if not published and will not constitute 'Committee of Creditors', if not yet constituted. Pendency of the appeal will also not come in the way of Appellant - Mr. Navin Raheja to negotiate the matter with 1st and 2nd Respondents and the Interveners and to reach any settlement.” Learned counsel states that the judgment has been reserved by the Hon’ble Appellate Tribunal.
Accordingly, the registry is directed to not list these matters.
Learned counsels for the parties are at liberty to mention as and when the Hon’ble Appellate Tribunal has pronounced the judgment in the appeal aforementioned.