R. Varadharajan, Member - (1.) Learned Counsel for the parties are present. Ld. Counsel for the petitioner seeks time for filing the appropriate affidavit by the Insolvency Resolution Professional in the application filed, as specified in the relevant Rule under Section-3 of IBC Code, 2016, in line with previous order of this Tribunal.
(2.) For the said purpose, post the matter on 16.8.2017.;