M K Shrawat, Member - (1.) T.C.P. No. 184/I&BC/NCLT/MB/MAH/2017 The Learned Representatives of both the sides are present.
(2.) This Petition is transferred from the Hon'ble High Court.
(3.) Therefore, the Creditor was required to submit the requisite Form as per the Notification No. GSR-732(E) dated 29.06.2017 on or before 15.07.2017. Compliance of the submission of the requisite Form not made so far.;