(1)The {Subs., ibid., s.4, for ” Court “.}[High Court] may on the application of a banking company which is temporarily unable to meet its obligations make an order ( a copy of which it shall cause to be forwarded to the Reserve Bank) staying the commencement or continuance of all actions and proceedings against the company for a fixed period or time on such terms and conditions as it shall think fit and proper, and may from time to time extend the period so however that the total period of moratorium shall not exceed six months.
