- (1.) It is being brought to our notice that the Petitioner herein has also filed proceedings under the Insolvency and Bankruptcy Code which is listed before this bench on 27lh November, 2017. In view of the same, it is prayed that the present petition be also listed along with the same so as to appreciate the arguments of both the sides. Accordingly, the case is adjourned to 27th November, 2017.;