Citation Codes Equivalent Citations citation codes Case Number Writ Petition(s) (Civil) No(s). 43/2019,(For Admission and I.R. and IA No. 6309/2019-Ex-Parte Ad-Interim Relief) Judges Rohinton Fali Nariman Vineet Saran, JJ. See more information ... Smart Summary Factual and Procedural Background This opinion addresses an interim application in which the court has issued notice to the respondents and ordered a stay of further proceedings before the National Company Law Tribunal, Principal Bench, New Delhi. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The order is concise and does not provide substantive reasoning. The court simply directs the issuance of notice and imposes a stay on proceedings before the National Company Law Tribunal, Principal Bench, New Delhi, pending further orders. Holding and Implications Holding: Notice issued and further proceedings before the National Company Law Tribunal, Principal Bench, New Delhi, are stayed. Implications: The immediate consequence is that the NCLT proceedings are halted until the court takes further action. The order is interim in nature and sets no broader precedent beyond the parties involved. Show full summary ... JUDGMENT Pioneer Urban Land And Infrastructure Limited And Another Petitioner(S) v. Union Of India And Others (S). 1. Issue Notice.2. In the meanwhile, there shall be stay of further proceedings before the National Company Law Tribunal, Principal Bench, New Delhi.