- (1.) Respondents have put in their appearance. It is contended by the Id. counsel appearing for the Corporate Debtor that the Financial Creditor is a part of the Joint Lending Forum and a collective decision of the Consortium of bankers is required before the present petition can be filed. He therefore prays for time to file his reply and satisfy the Bench that the Financial Creditor / Bank cannot invoke the Resolution process without a common consensus of the JLF.
(2.) To come up on 31st July 2017 for arguments.;