R P Nagrath, Member - (1.) Learned counsel for the petitioner has filed compliance affidavit dated 21.08.2017 of the Authorised Representative of the petitioner-company and also certificate of the financial institution i.e. ICICI Bank in order to comply with the requirement of Section 9 (3) (c) of the Insolvency and Bankruptcy Code, 2016. The same be taken on record.
(2.) Mr. Navdeep Monga, Advocate filed Memo of Appearance for the Corporate Debtor and seeks time to file Power of Attorney along with resolution of Board of Director of the respondent-company authorising him to appear on its behalf. Let the needful be done at least three days before the next date.
(3.) Learned counsel for the respondent seeks time to file reply/objections. The reply/objections, if any, be filed at least three days before the next date with copy advance to the counsel opposite.;