R. Varadharajan, Member - (1.) Learned Counsel for the applicant is present and it is represented by the Ld. Counsel that some time may be given to file the affidavit in relation to notice of application as served on him at the registered office of the Corporate Debtor.
(2.) A week's time is granted for filing the said affidavit. List the matter on 09.8.2017.;