- (1.) Ld. Counsel for the financial creditor and the corporate debtor are present. Financial creditor has filed this petition u/s. 7 of the Insolvency and Bankruptcy Code, 2016 (l&B Code) .
(2.) Ld. Counsel for the corporate debtor has filed Vakalatnama along with the Board Resolution.
(3.) Reply may be filed within 7 days with a copy in advance to the opposite party.;