- (1.) Ld. Counsel for the operational creditor is present. No one is present from the respondent's side.
(2.) Ld. Counsel for the operational creditor prayed that time may be given for making compliance of our earlier order for Bank certificate in compliance of Section 9(3) (c) of the Insolvency and Bankruptcy Code, 2016.
(3.) Prayer is allowed. Compliance may be done within 7 days from today. List on 03/01/2018.;