Section 18 in Presidency-Towns Insolvency Act, 1909
18. Stay of proceedings.-
(1)The Court may, at any time after the making of an order of adjudication, stay any suit or other proceeding pending against the insolvent before any Judge or Judges of the Court or in any other Court subject to the superintendence of the Court.(2)An order made under sub- section (1) may be served by sending a copy thereof, under the seal of the Court, by post to the address for
