Ch Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Counsel for the Petitioner has completed the arguments. During the course of the arguments, Counsel for the Corporate Debtor has raised the issue that he has not received all the papers from the Operational Creditor. Counsel for the Operational Creditor is directed to send all the papers that have not been sent to the Corporate Debtor till date so that the Corporate Debtor would be in a position to make appropriate defense and submit the final arguments on next date of hearing. Counsel for the Corporate Debtor has also received copy of the Bank certificate today in the open Court; the original has already been placed by the Applicant on record in compliance with the provisions of section 9(3) (c) of l&B Code, 2016. Therefore, in the circumstances, time is granted to the Counsel for the Corporate Debtor for making final submissions on next date of hearing. Put up on 15.12.2017 at 10.30 A.M.;