R. Varadharajan, Judicial Member: In the above CA public notice was ordered at the stage of Second Motion on 31.5.2017 directing the Petitioner to cause publication in Indian Express in English and in vernacular in Jan Satta at least 10 days prior to the date fixed for the hearing on 25.8.2017. Ld. Sr. Counsel vide his application filed on 10.7.2017 seeks for the early hearing of the main Company Petition under the circumstances stated in the application It is the representation of the Ld Counsel for the applicant that all the applicant companies are either directly or indirectly held by Den Networks Ltd. being a listed company and the said company is a leading service provider in its sector. It is further represented that Den Networks Ltd. is closing its accounts for the quarter ending for the month of July, 2017 which also has serious bearing over the applicant companies involved in the above main application/petition and that the applicant companies will suffer irreparable loss in case the date of hearing is not advanced from 25.8.2017 as originally fixed to an earlier date preferably to 28.7.2017 when the Company Petition/Application relating to Den Networks Ltd. bearing No. 71 of 2017 connected with (CAA) No. 2/PB/2017 is posted for hearing before Honble Principal Bench and which has been pleased to grant the said date in the Petition filed by the said Den Networks Ltd. It is also represented by the Ld. Counsel for Petitioner that sufficient time as provided in the Companies Act, 2013 read along with Attendant Rules, as framed by the Central Government is available as the time specified therein is 10 days Drior to the date of hearing. Ld. Counsel for the applicant also undertakes to serve the RD and RoC intimating the revised date of hearing if permitted by this Tribunal. Taking into consideration the above submissions made by the Ld. Counsel for the Petitioner as well as the reasons stated in the affidavit filed in support of the application as well the application, the application is allowed and accordingly the date of hearing shall be advanced to 28.7.2017 instead of 25.8.2017. The other directions contained in the order dated 31.5.2017 remains the same and notice to be served on RD and RoC as undertaken by the Counsel for Petitioner of the date of hearing.

2.Let the main CP be placed before the Honble Principal Bench on 28.07.2017 along with CP No. 71 of 2017 connected with CAA No. 2/PB/2017.