The work of the Tribunal has been closed due to Covid-19 pandemic as per letter dated 22.03.2020 and subsequent follow up orders of the Principal
Bench, National Company Law Tribunal. The Principal Bench vide Notice dated 15.06.2020, constituted this Bench for hearing of the urgent matters
through Video Conference (VC).
The matter is taken up on VC. The Counsels for Applicant led by Mr. V. R. Dhond, Sr. Advocate with Mr. Ryan Dsouza & Mr. Nirav Shah and the
Counsels for the Respondent led by Mr. J. J. Bhatt, Sr. Advocate with D.J. Kakalia, J.P. Mishra and Raghavi Sharma are present. A Common order
is passed in IA No. 1009 of 2020 and IA No. 1010 of 2020 as per separate order. Prayer (a) in both the Applications are allowed as detailed in the
order and Prayer (b) in both the Applications are refused. Learned Senior Counsel Mr. J.J. Bhatt appearing for the Respondent submitted that some
time may be allowed to him before the order is implemented and to stay the operation of order till then. Learned Senior Counsel Mr. V.R. Dhond
appearing for the Applicant opposed the submissions. Considering the fact that the IAs has been disposed of, we are not persuaded to stay the
operation of the order or to extend the implementation of the order to a future date. Accordingly, the request made by the Learned Counsel for the
Respondent is not accepted. Upload the order for information of the parties.
