M.M. Kumar, Member - (1.) Learned Counsel for the petitioner states that title page of the file describing Section 59 of the Insolvency and Bankruptcy Code shall be appropriately changed and modified title page shall be filed within one week.
(2.) The detail records with regard to the shareholders meeting held by the official liquidator on 28,10.2016 shall also be kept ready for the perusal of the court including other documents to which reference has been made under Section 318 of the Companies Act, 2013.
(3.) List the matter on 3rd August, 2017.;