- (1.) Mr. Virender Ganda, learned Senior Counsel appearing for the petitioner has stated that against the respondent company proceeding under the Insolvency & Bankruptcy Code, 2016 has also been initiated under Section 9 of the Code and therefore, it would be appropriate to adjourn the arguments to await the decision on the Insolvency & Bankruptcy petition.
(2.) In view of above, the matter is listed for hearing on 28th September, 2017.;