JUDGEMENT
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(1.) Counsel for petitioner present. Mr.P.Giridaran, Counsel for Axis Bank, Mr. A.Radha, Counsel for Bank of Baroda, Mr.V.V.Sivakumar, Counsel for J&K Bank, Mr.M.Muthuperiasamy, Counsel for UBI and Mr.N.Sivabalan, Corporation Bank present.
(2.) Counsel for petitioner has filed one rectified application and also filed objections to the applications made by the Financial Creditors. Objectors submitted that the documents raising objections have been received from the Corporate Debtor just now.
(3.) They prayed time stating that they need time to study the documents and file reply to the objections. At request, time is enlarged. Put up on 06.07.2017.;
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