- (1.) Learned Counsel for the petitioner is present. Ld. Senior Counsel for the respondent is also present and points out that there is a defect in non-compliance in relation to the consent of Insolvency resolution professional named in the prescribed format. Ld. Counsel for the petitioner seeks some time to rectify the defects, if any.
(2.) Taking into consideration the proviso to Section 9 (5) , a week's time is granted within this period, the petitioner will rectify the defects, if required, as pointed out by the other side.
(3.) Post the matter on 22.11.2017.;