K. Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parties are present. Counsel for petitioner submitted that the Adjudicating Authority has passed an order m CP 546AB/2017 appointing an IRP and the proceedings are initiated.
(2.) Copy of the order has already been forwarded to the Insolvency Professional and moratorium was declared. Counsel for petitioner prayed time for placmg the said order. Put up on 21.08.2017 at 10.30 A.M.;