R. Varadharajan, Member - (1.) Learned Counsel for the parties are present. Learned Counsel for the petitioner is directed to file affidavit of service in relation to the notice of application having been served on the Corporate Debtor at its registered office address.
(2.) Learned Counsel for the petitioner is also directed to file the certificate from the bankers as provided under section 9(3) (c) of Insolvency & Bankruptcy Code, 2016 and for removal of any other defects.
(3.) Post the matter on 31st August. 2017.;