- (1.) Ld. Counsel for the operational creditor and the Ld. Pr. CS for the corporate debtor are present.
(2.) Ld. Counsel for the operational creditor submits that the he has received the reply of the corporate debtor only yesterday and on this ground made a request that time may be given for filing rejoinder. Prayer is allowed. Rejoinder may be filed within 7 days with a copy in advance to the opposite party.
(3.) Petitioner is directed to comply with the provisions of Section 9(3) (b) and (c) of the Insolvency and Bankruptcy Code, 2016 within 7 days from today.;