R. Varadharajan, Member - (1.) Learned Counsel for the petitioner is present. Ld. Counsel submits that an Affidavit in relation to the service of proof of the application/petition as well as notice served on the Corporate Debtor under Section 8 & 9 of the Insolvency & Bankruptcy Code, 2016 will be filed within a week.
(2.) Hence, a week's time is granted for the compliance in the matter as well as the compliances, if any, including the Certificate from the financial institution of unpaid liability, if not filed and the affidavit in relation to notice of dispute, if any received. List on 09.8.2017.;