- (1.) Learned counsel for the petitioner seeks and is granted one week's time to file complete declaration by the proposed Insolvency Professional as the declaration made in pursuance of Rule 9 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 is incomplete as blank column have been found. Moreover, the certificate of his registration has also not been placed on record. Let the needful be done with one week. List for further consideration on 09.10.2017.;