R. Varadharajan, Member - (1.) Learned Counsel for the petitioner/applicant is present and represents that an Application on behalf of Operational Creditor under Section 9 of the Insolvency and Bankruptcy Code, 2016 read with Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 has been filed vide diary No.492 dated 27.7.2017.
(2.) Another Company petition No.237(PB) /2017 is pending for consideration before the Hon'ble Principal Bench and the matter has been posted for hearing on 22.8.2017. In view of above, the matter may be placed before the Hon'ble Principal Bench along with this application for its consideration. List on 22,8.2017.;