K Anantha Padmanabha Swamy, Member - (1.) Counsel for petitioner present. Counsel for respondent present and filed an affidavit with a proposal for payment, as specified in the affidavit at para 5.
(2.) Counsel for petitioner prayed time for seeking instructions from the client in regard to the submissions of the Corporate Debtor. Time enlarged at request.
(3.) Put up on 17.07.2017 at 2.30 P.M.;