- (1.) Counsel for petitioners in TCP 465/(IB)/2017, TCP 10/(IB)/2017, TCP 432/(IB)/2017, TCP 433/(IB)/2017, TCP 434/(IB)/2017, TCP 435/(IB)/2017, TCP 436/(IB)/2017, TCP 437/(IB)/2017, TCP 439/(IB)/2017, TCP 440/(IB)/2017, TCP 441/(IB)/2017, TCP 442/(IB)/2017, TCP 443/(IB)/2017, TCP 444/(IB)/2017, TCP 445/(IB)/2017, TCP 446/(IB)/2017, TCP 447/(IB)/2017, TCP 448/(IB)/2017, TCP 449/(IB)/2017, TCP 450/(IB)/2017 and TCP 451/(IB)/2017 present. They are directed to provide copies of documents to the Counsel for respondent who has accepted notice on behalf of the Corporate Debtor in all the applications. One last and final opportunity is granted to the Corporate Debtor to make compliance with the affidavit (Para 21) dated 20.09.2016 wherein it has been deposed that with the acceptance of all the stake holders all the processes as detailed in the affidavit are said to be completed within 100 days and payment to creditors would form part of this investment and settlement exercise. The Corporate Debtor is directed to explore the possibility to make compliance with the affidavit that has been submitted before the Hon'ble High Court of Madras. Or else, he is directed to argue the matter on the next date of hearing. He is also directed to file counter if any prior to the date of next hearing by providing a copy to the other side. Matter is posted for arguments. Put up on 05.07.2017 at 02.30 P.M.;