- (1.) Ld. Counsel for the operational creditor is present. No one is present from the corporate debtor's side. Petitioner has not filed any documents u/s. 9(3) (b) and (c) of the Insolvency and Bankruptcy Code, 2016 (I & B Code) . Petitioner is directed to file supplementary affidavit along with the documents in compliance of provisions of Section 9(3) (b) and (c) of the I & B Code within 7 days from today.
(2.) List on 09/01/2018.;