- (1.) Ld. Counsel for the operational creditor is present.
(2.) No one is present from the corporate debtor's side. Ld. Counsel for the operational creditor has filed affidavit of service but has not complied with provisions of Section 9(3) (b) and (c) of the Insolvency and Bankruptcy Code, 2016 (l&B Code) as directed vide order dated 10/11/2017.
(3.) Operational creditor is directed to comply with provisions of Section 9(3) (b) and (c) of the I & B Code and file the documents as required under Section 9(3) (b) and (c) within 7 days from today, failing which the petition shall be dismissed. List on 18/12/2017.;