1. This Appeal has been filed against order dated 04.01.2024 passed by the Adjudicating Authority by which the Adjudicating Authority on the request of Learned Counsel for the Corporate Debtor has adjourned the matter.
2. Learned counsel for the Appellant submits that the matter is listed today. He submits that he has already filed an application I.A. No. 165 of 2024.
3. We are of the view that matter being pending before the Adjudicating Authority, there is nothing in the Appeal to be considered or decided. We thus at this stage are not inclined to entertain this Appeal. It is open for the Appellant to make his submissions and press his application.
The Appeal is dismissed with the above observations.
