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Judgment
3 paragraphs · 139 wordsCounsel appearing for the respondent no. 3 submitted that already the proceedings are pending before NCLT, Bangalore being CP(IB) No. 32 of 2021 against respondent nos. 1 and 2 and vide order dated 1.2.2022, NCLT, Bangalore has passed an order to the effect that there is appointment of mr. Srinivas Thatikonda as Interim Resolution Professional (IRP) in the matter pending before NCLT, Bangalore. CIRP proceedings have also been initiated against the respondent nos.1 and 2 and moratorium has also been declared.
In view of these facts, this Execution Application No. 4 of 2021 in Broadcasting Petition No. 516 of 2020, which is for execution of the interim order passed by this Tribunal in Broadcasting Petition No. 516 of 2020 dated 15.7.2021 is hereby adjourned to 27.2.2023.
This matter will be heard along with Broadcasting Petition No. 783 of 2020.