R Varadharajan, Member - (1.) Learned Counsel for the parties are present. Ld. Counsel for the petitioner was heard at length in relation to Insolvency Resolution Process of the Corporate Debtor in (IB) -160 (ND) /2017.
(2.) Due to paucity of time and at the request of the parties, the matter is adjourned to 18.8.2017.;