R. Varadharajan, Member - (1.) Learned Counsels for the petitioner/applicant are present. Ld. Counsels for the applicant are directed to file the Tracking Report along with affidavit of service of Notice on the Respondent Company. Certificate from the Bankers is also to be made available.
(2.) A week's time is granted to the petitioner to rectify the defects as well as others, if any in the petition as provided under the provisions of Insolvency & Bankruptcy Code, 2016.
(3.) The matter is posted on 10.8.2017 for compliance.;