- (1.) Counsel for the petitioner present. Counsel for the Respondent present. Counsel Sri Varshini on behalf of Insolvency Professional present. It has been submitted that the matter is sub-judice before Hon'ble High Court/NCLAT and the Hon'ble High Court vide its Order dated 4.5.2017 granted interim stay in the matter till 5.6.2017. In the circumstances, the matter is adjourned. Put up on 9.6.2017 at 2.30 P.M.;