- (1.) I Affidavit of evfetence is being placed on record. None is present on behalf of the respondents. The petitioners are granted 7 days time to remove objections. Ld. counsel for the petitioner prays for sometime to file the Resolution authorising filing of the present insolvency proceedings in favour of its signatory as well as the certificate of the bank in compliance of the provisions of 9(3) (c) of the Code. To come up on 8th August 2017.;