Ina Malhotra, Member - (1.) Cp Nn. n06/I&BP/MriT/MB/MAH/2017 Though the present Petition has been filed under section 7 of the Insolvency and Bankruptcy Code 2016, Ms. Priyanka Shetty, Advocate appearing on behalf of the Respondent Counsel submits that the proper recourse as per averments would be u/s 9 of the Code.
(2.) None is present on behalf of the Petitioner. The date for listing has not been notified for hearing.
(3.) Let notice be issued to the Counsel. To come up on 22 July 2017.;