Ch. Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present.
(2.) Counsel for the Corporate Debtor has submitted copy of an order dated 02.02.2018 that has been passed by the Hon'ble High Court of Madras in WMP Nos.2863 and 2865/2018 in WP Nos.2333 and 2334/2018 wherein the proceedings before this Bench has been stayed for a period of four weeks from the date of the order dated 02.02.2018 or until further orders, whichever is earlier. Matter is adjourned sine die.
(3.) However, the parties are at liberty to mention as and when, any final order is passed by the Hon'ble High Court of Madras in the pending matter.;