DESERVE EXIM PVT. LTD Vs. YES BANK LTD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned counsel appearing for the respective parties, the matter is heard finally.

(2.) Heard Mr. Seervai, learned senior counsel for the petitioner and Mr. Joshi, learned senior counsel for the respondent-bank.

(3.) By this Writ Petition the Petitioner is seeking direction against the National Company Law Tribunal, Bench Mumbai (for short "NCLT") to decide the pending Interlocutory Application raising the issue of jurisdiction by virtue of Sec. 10A of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred as "the IBC") before proceeding to enter upon the merits of the Company Petition No.1191 of 2021.