- (1.) Cf No,1027/I&BF/NCLT/MB/MAH/2017 On submissions of the Petitioner Counsel in this Petition u/s.7 of the Insolvency & Bankruptcy Code, the Counsel appearing on behalf of the Corporate Debtor candidly admitted that the debt is owed by the debtor as stated by the Financial Creditor.
(2.) On hearing such submissions, list the case for orders on 15.6.2017.;