- (1.) Learned Counsel for the petitioner states that certificate from the Financial Institutions as required by Section 9(3) of the IBC, 2016 shall be furnished and all other defects shall also be removed within 7 days.
(2.) Let the needful be done within 7 days with a copy in advance to the learned Counsel for the other side. List for arguments on 17th August, 2017.;