- (1.) Learned counsel for the respondents submits that there is no chance of settlement in the matter.
(2.) In such circumstance, the case is required to be heard on merit. Admit. Mr. Paul Kanagaraj, senior counsel appearing on behalf of the Appellant prays for and allowed to file additional affidavit within a week.
(3.) The respondent may file reply within a week thereof. Learned counsel for the IRP - 2nd Respondent requested to clarify as to who will sign the cheque on behalf of the Corporate Debtor in terms with order dated 12th January, 2018 by this Appellate Tribunal.;