- (1.) Cp No. 1333/I&BP/NCLTVMB/MAH/2017
(2.) Counsel for the Petitioner is present whereas none present from the side of Corporate Debtor.
(3.) Since the Petitioner's Counsel has stated that the date of hearing has not been intimated to the Corporate Debtor's side, list this matter on 13.09.2017 with a direction to the Petitioner to intimate next date of hearing to the Corporate Debtor as prescribed under Insolvency and Bankruptcy (Adjudicating Authority) Rules 2016.;