- (1.) Learned Counsel for the petitioner is present.
(2.) Ld. Counsel for the petitioner is directed to file a co-relation statement in relation to the annexures which is required to be filed by virtue of the Insolvency (Application to Adjudicating Authority) Rules, 2016 and more specifically given under Form-6 therein.
(3.) For this purpose, post the matter on 30.11.2017. List on 30.11.2017.;