- (1.) Mr.S.A.Sayed Shuhaibb, Counsel for applicant present. Mr.Chirag Gupta counsel for Respondent present. It is submitted that the matter is sub judice before the Horrble High Court and NCLAT wherein a stay has been granted.
(2.) The matter is adjourned for hearing. Put up on 09.06.2017 at 02.30 P.M.;