Section 101(2) in Insolvency And Bankruptcy Code, 2016
(2)During the moratorium period-(a)any pending legal action or proceeding in respect of any debt shall be deemed to have been stayed;(b)the creditors shall not initiate any legal action or legal proceedings in respect of any debt; and(c)the debtor shall not transfer, alienate, encumber or dispose of any of his assets or his legal rights or beneficial interest therein;
