Section 23(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)The LLP Liquidator or any partner or creditor may apply to the Tribunal-(a)to determine any question arising in the course of the winding up of a LLP; or(b)to exercise as respects the enforcing, the staying of proceedings or any other matter, all or any of the powers which the Tribunal might exercise, if the LLP were being wound up by the Tribunal.
