- (1.) Counsel for Petitioner present. Counsel for Respondents also present. It has been submitted by the Counsel for Respondents that deposit amount has not been paid by M/s. Netoil Consortium. Counsel representing Financial Creditors through the Lead Banker IDBI submitted that he has instructions that no funds have been received from M/s. Netoil Consortium and hence the bid cannot be opened. Counsel appearing on behalf of Financial Creditors is directed to file an affidavit to this effect by the next date of hearing. Counsel for Petitioner is also directed to propose the name of IRP after obtaining his consent. Matter is posted for final arguments. Put up on 25.07.2017 at 10.30 A.M.;