- (1.) Learned Counsel for the parties are present. It is represented by the Learned Counsel that pleadings in the matter are complete. However, on going through the records, it is seen that reply of the Respondent company as well as rejoinder, if any, of the Petitioner/Financial Creditor is not readily available. Further, it is also represented by the Learned Senior Counsel on due instruction that Company Petition in CP No.605/2016 is also pending before the Hon'ble High Court of Delhi for winding up of Respondent Company in which it is represented that notice has been served on the Corporate Debtor. Under similar circumstances, whether this Tribunal should consider a Petition in relation to the insolvency of such Corporate Debtor is an issue pending before the Hon'ble Principal Bench and in relation to the same, matter is posted for arguments before the Hon'ble Principal Bench on 25.7.2017 and hence in the fitness of things it would be proper that this matter is also placed before the Hon'ble Principal Bench on 25.7.2017 along with the other matter similarly placed in order to effectively address the above issue. Place the matter before the Hon'ble Principal Bench on 25.7.2017 for its due consideration.;