- (1.) Ld. Counsel for the petitioners and the respondents are present.
(2.) It appears from the record that petitioner has ot complied with the provisions of Section 9(3) (b) & (c) of the Insolvency & Bankruptcy Code, 2016. Petitioner is directed to comply with the above provisions within 7 days from today. Petitioner has also sought leave of the Court to file rejoinder.
(3.) Prayer is allowed. Rejoinder may be filed within 7 days. List on 15/11/2017 for admission.;