TATA CAPITAL LIMITED Vs. GEETA PASSI

JUDGEMENT

(1.) The petition questions the order dtd. 7/10/2022 (page-48) by which the learned arbitrator has kept the proceedings before him in abeyance as long as the moratorium under Sec. 95 of the IB Code 2016 operates in respect of the debts owed by the respondent No.2/Tarun Kapoor were concerned and the subsequent order dtd. 20/3/2023 refusing to vacate the aforesaid order (page -51).

(2.) The facts leading to the present petition in brief are as under:

(3.) Dr. Birendra Saraf, the learned Senior Counsel for the petitioner, contends as under :