- (1.) A perusal of the paper book shows that the address of both 'Financial Creditor' and that of 'Operational Debtor' are the same.
(2.) To the court question, learned Counsel for the petitioner has stated that in the Board of Directors of both the companies one of the Director was common.
(3.) As there is no column in the proforma of the application under Section 7 read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, no disclosure with regard to the composition of the Directors is given.;