AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 126 words   It was submitted on behalf of the Respondent that no cause of action exists now for continuing the present Telecom Petition. On the other
hand, it was submitted on behalf of the Petitioner that insolvency proceedings are still going on before the Hon'ble NCLT Bench, Mumbai. So far the
non-existence of cause of action is concerned, Ms. Madhuri Agrawal appearing for the Petitioner seeks time to seek instructions in the matter. Let the
matter be listed under the head ""For Directions"" on 28th September, 2021. In the meanwhile, the Learned Counsel for the Petitioner is directed to
seek instructions and, in case no cause of action exists, he must update the Court accordingly and parties may file an appropriate application in this
regard.