- (1.) Counsel for Respondent present.
(2.) It is on record that in connection with the Corporate Debtor this Bench has already passed an order declaring moratorium and the public announcement has already been made.
(3.) However, the order that came to be passed by this Bench has been stayed by Hon'ble High Court of Madras. Therefore, in all the matters relating to the. Corporate Debtor adjournment is granted. Put up on 04.07.2017 at 02.30 P.M.;