Ch. Mohd Sharief Tariq, Member - (1.) Counsel for Applicant present. Counsel for Respondent also present. The final orders have been pronounced. There is a difference of opinion between the Member (Judicial) and the Member (Technical) . The copies of the orders have been given to the parties concerned along with the note intimating to the Hon'ble President of NCLT to nominate a 3rd Member to constitute a Bench. Accordingly, the parties have been duly informed about the status of the case and have been advised to take further course of action as deemed fit by them.;