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
9 paragraphs · 179 wordsHeard learned counsel for the petitioner.Â
On 22.11.2021 it was noted that Mr. Sachin Narayan cannot be proceeded against at present because of interim stay in his favour granted by
Hon’ble High Court of Karnataka. Petitioner was expected to inform this Tribunal of any further developments in the matter pending in the
High Court. There is no further information in that regard. Let the matter proceed before the Court of Registrar for other purposes on the date
already fixed. The matter shall be listed before the Bench for passing appropriate orders in respect of Mr. Sachin Narayan only when the petitioner
chooses to mention the matter in the light of further developments in the Karnataka High Court. It need not be listed before the Bench for the
present purpose till the matter is so mentioned.    Â
Learned counsel for the petitioner wants to file an appropriate M.A. seeking amendment in the petition. He may do so. As and when the application
is filed, it shall be listed before the Bench for passing necessary orders.  Â