R P Nagrath, Member - (1.) Learned counsel for the petitioner seeks time to file affidavit along with track report of the postal department with regard to despatch of petition and the entire Paper Book to the respondent-Corporate Debtor and also sanction letter granted by the competent authority of the petitioner in favour of the Authorised Representative to file the application under the Insolvency and Bankruptcy Code, 2016.
(2.) List the matter on 08.09.2017 and the compliance be made by that date.;