- (1.) Mr.Manish Jain, Advocate with Mr.Sandeep Kumar and Ms. Divya Sharma, Advocates for the petitioner. Mr.G.S.Sarin, the proposed Interim Resolution Professional for the petitioner.
(2.) This petition is filed by the financial creditor under Section 7 of the Insolvency & Bankruptcy Code, 2016. It is, inter-alia, contended by the learned counsel for the petitioner that the application is complete in all respect and that there is also a written communication in Form No.2 by the proposed interim resolution professional. Notice of the petition to respondent for 11.07.2017.
(3.) Mr.Muneesh Malhotra, Advocate, who is present for the respondent has accepted the notice and filed his Memo of Appearance. Learned respondent's counsel submits that the respondent has already received copy of the petition along with the entire paper book.;