1. Mr. Vipul Singh, Learned Counsel for Appellant submits that insolvency proceedings against the Appellant are pending before the Hon'ble NCLT, Mumbai Bench. He further states that vide Order dated 5.10.2023 Hon'ble NCLT has adjourned the matter sine die on account of transferability of the spectrum issue pending before the Hon'ble Supreme Court.
2. As prayed for, list this matter for Directions on 19th March, 2024. Liberty to mention.