- (1.) Ld. Counsels for the operational creditor and the corporate debtor are present. It appears from the record that the operational creditor has not complied with the provisions of Section 9(3) (b) & (c) of the Insolvency & Bankruptcy Code, 2016.
(2.) Petitioner is directed to comply with the above provisions and cure the defects within 7 days from today.
(3.) Ld. Counsel for the corporate debtor has not filed Vakalatnama but he informed that he undertakes to file Vakalatnama in the Office today.;