- (1.) No representation for the petitioner. Counsel for the respondent is present, filed counter and submitted that the application is not maintainable as there is non compliance of Section 9 (3) (b) & (c) of the I&B Code, 2016.
(2.) The matter is adjourned for the presence of the petitioner. Put up on 09.06.2017 at 02.30 P.M.;