National Company Law Appellate Tribunal
Dhruv Harjai vs Ppg Asian Paints Private Limited & Anr on 6 February, 2023
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
I.A. No. 476 of 2023 in
Company Appeal (AT) (Insolvency) No.60 of 2023
IN THE MATTER OF:
Dhruv Harjai ...Appellant
Versus
PPG Asian Paints Pvt. Ltd. & Anr. ...Respondents
Present:
For Appellant: Mr. Adhitya Srinivasan and Mr. Rishabh Kanojiya,
Advocates.
For Respondents: Ms. Aakansha, Mr. Vidih Vaish, Mr. Lalit Mohan,
Mr. Abhay Gupta and Mr. Saksham Anand,
Advocates.
ORDER
06.02.2023: I.A. No. 476 of 2023: This is an application praying for clarification of our interim order dated 18.01.2023. By the interim order we have directed that "In the meantime, in pursuance of the impugned order dated 08.12.2022 no further steps shall be taken".
2. We make it clear that we have not stayed the order dated 08.12.2022 and only stayed the further steps. We also make it clear that we have not stayed the moratorium which ensued by order dated 08.12.2022.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) Archana/nn