- (1.) Mr. T. Sai Krishnan, Counsel for IRP viz., Mr. S. Muthurajan present. Counsel for Financial Creditor, State Bank of India present.
(2.) Counsel appearing on behalf of the Financial Creditor, State Bank of India is directed to hand over the possession of the assets in question to the IRP for further action, failing which the Financial Creditor shall file counter by explaining as to why the order of this Bench dated 07.07.2017 has not been complied with. Put up on 29.08.2017 at 10.30 A.M.;