Ch Mohd Sharief Tariq, Member - (1.) Counsel for Applicant present and filed an Application under section '9' of the IBC, 2016 and submitted the preliminary arguments. He has made out prima facie case for admission of the petition. Petition is admitted for hearing. At this stage, Counsel for the Corporate Debtor caused appearance and submitted that he has not received the papers.
(2.) Counsel for the Petitioner has given copy of the petition along with relied upon documents in the open Court to the Counsel for the Corporate Debtor.
(3.) Counsel for the Corporate Debtor is directed to file reply within seven days by giving copy to the other side. Matter is posted for arguments. Put up on 21.12.2017 at 10.30 A.M.;