R. Varadharajan, Member - (1.) Learned Counsel for the petitioner is present. None appears for the Respondent/Corporate Debtor.
(2.) Learned Counsel for the Petitioner represents that the talks for negotiation for settlement is at an advance stage and some more time be given so that the matter will be reported as settled and the petition will be withdrawn.
(3.) Taking into consideration the said representation a week's time is granted finally to the petitioner to report settlement. Post the matter on 23rd October 2017.;