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Judgment
An advance notice was given to the respondent. We find no need to give formal notice to the respondent, in view of the nature of the appeal.
This appeal is filed against an impugned order dated 23.09.2026 passed by the Ld. Adjudicating Authority (National Company Law Tribunal, Mumbai Special Bench, Court II), wherein the I.A. No. 4085/2024 as well as I.A. No. 2353/2024 have been heard and reserved for orders.
It is the submission of the learned Sr. counsel for the appellant, the petition under Section 95 of the Insolvency & Bankruptcy Code, 2016 (for short the ‘IBC’) is still pending for disposal before the Ld. Adjudicating Authority and is fixed for arguments on 04.11.2026. It is further submitted, these applications were filed so as to direct the Resolution Professional to comply with the mandate of Section 9 of the IBC as well as to seek all information/documents/inputs from the appellant which could be useful in preparing a Report under Section 95 of the IBC.
It is submitted, appellant shall be satisfied in case the orders on these IAs may be pronounced prior to the hearing of the main matter filed under Section 95 of the IBC, pending for adjudication on 04.11.2026.
Considering the submission, we dispose of the appeal by requesting the Ld. Adjudicating Authority to dispose of the applications prior to the hearing of the main matter as it has a bearing on the main matter.
The appeal stands disposed of. Pending applications are also disposed of.