- (1.) Ld. Counsel for the operational creditor is present. No one is present from the corporate debtor's side. Petitioner has filed this petition u/s.9 of the Insolvency and Bankruptcy Code, 2016 (I & B Code) .
(2.) Petitioner has not filed the bank certificate so far.
(3.) Therefore, petitioner may file compliance of Section 9(3) (c) of the I & B Code within 7 days from today. List on 07/12/2017 for admission.;