This Court is called upon to adjudicate whetherexecution proceedings under Section of theConsumer Protection Act can also be stayedduring an interim moratorium under Section ofthe IBC The present matter arises ... from anapplication filed by the appellant who is theproprietor of proforma respondent no East West Builders RNA Corp Group Co in an executionapplication filed by respondent nos and beforethe NCDRC challenging the execution of multiplepenalty orders imposed by the NCDRC during thependency of insolvency proceedings against theCorporation The appellant contends that theimposition and execution of these penalties should bestayed due to the pendency of insolvency proceedingsinitiated under Section of the IBC