- (1.) The Ld. Counsel for the Operational Creditor and the Ld.
(2.) Counsel tor the Corporate Debtor along with the Interim Resolution Protessional are present. The Ld. Counsel for the Operational Creditor has filed an order of the Supreme Court dated 04-10-2017 whereby the Supreme Court has passed the order regarding the stay of the operation of the order dated 26-07-2017 of the NCLT, Kolkata Bench in CP No. 340/KB/2017 and the stay of the Insolvency Proceeding numbered as CP(IB) NO.340/KB/2017 pending before the National Company Law Tribunal, Kolkata Bench, Kolkata.
(3.) In view of the order of the Supreme Court dated 04-10-2017, the proceeding of CP No. 340/KB/2017 is stayed till further order.;