1. Mr. Kapil Sibal, learned Senior Counsel appearing on behalf of the appellant, submits that the issue which has been raised in the present appeal is pending determination before this Court in Civil Appeal No 9241 of 2019.
2. Issue notice.
3. Ms. Pooja Mahajan, learned counsel accepts notice on behalf of the first respondent and Mr. Ashish Rana, learned counsel accepts notice on behalf of the second and third respondent.
4. Counter affidavit be filed within a period of two weeks from today.
5. Tag with Civil Appeal No 9241 of 2019.
6. Till the next date of listing, there shall be an ad-interim stay of the operation of the impugned judgment and order of the National Company Law Appellate Tribunal in Company Appeal (AT)(Insolvency) No 653 of 2020.