R Varadharajan, Member - (1.) Learned counsel for the petitioner represents that a notice of dispute has been received in relation to the notice of demand sent dated 07.07.2017 by the petitioners and prays for some time to place the same on record. It is also noticed that the banker's certificate as mandated under the provisions of Section 7 of Insolvency and Bankruptcy Code, 2016 has also not been placed on record.
(2.) To comply with the above as well as for rectifying any other defects, seven days' time is granted as provided under the provisions of Insolvency and Bankruptcy Code, 2016. Post the matter on 10.08.2017.;