R Varadharajan, J. - (1.) Learned Counsel for the parties are present and seeks time to comply with the provision of section 9(3) (c) of Insolvency & Bankruptcy Code, 2016 in relation to the production of certificate from the banker about the unpaid debt. A weeks' time is granted for the said purpose as well as to remove any other defects. Post the matter on 31st August 2017.;