R Varadharajan, Member - (1.) Learned Counsel for the petitioner is present. Ld. Counsel for the petitioner is directed to file the affidavit of service served on the Corporate Debtor along with the proof of service of notice on the Corporate Debtor, Further,
(2.) Ld. Counsel for the petitioner is also directed to file the Certificate from the Bankers as required under Section 9(3) (c) of the Insolvency & Bankruptcy Code, 2016.
(3.) All the necessary compliance should be adhered to within a period of one week from today, failing which, the petition will stand rejected in terms of proviso to Section 9 (5) of IBC, 2016. List on 07.9.2017.;