Anantha Padmanabha Swamy, Member - (1.) Counsel for petitioner present and submitted that the Adjudicating Authority has passed an order in CP 546/IB/2017 wherein the respondent is a party and the respondent in this case is also the same, appointing an IRP and the insolvency proceedings have been initiated and moratorium has also been declared. Counsel for petitioner prayed time for filing copy of the said order and for making submissions. Time extended at request. Put up on 19.09.2017 at 10.30 A.M.;