Manorama Kumari, Member - (1.) The Ld. Lawyer on behalf of the Corporate Debtor is present. No one appeared on behalf of the Operational Creditor on repeated calls.
(2.) The Ld. Lawyer appearing on behalf of the Corporate Debtor, namely. Shri Rishav Banerjee, prayed for some time to file Vakalatnama and he specifically submitted that he will submit the Vakalatnama by tomorrow.
(3.) On perusal of the record, it is found that the petition was filed with defects. Accordingly, notice has been sent by the Office on 9th August, 2017 to the Operational Creditor intimating with regard to the defects and_lor curing those defects.;