R P Nagrath, Member - (1.) Mr. Harsh Garg & Mr. Pulkit Goyal, Advocates for petitioner-Financial Creditor. Mr. Anil Kumar Aggarwal, Advocate for respondent-Corporate Debtor.
(2.) Learned counsel for the respondent at the very outset contended that there is no specific authority from the competent authority under the provisions of Insolvency and Bankruptcy Code, 2016 to file the instant petition.
(3.) Learned counsel for the petitioner seeks time to remove the aforesaid defect. Notice of this defect to the learned counsel for the petitioner and Mr. Harsh Garg, Advocate present accepts notice. 3. Let the defect be removed within seven days. The matter is adjourned to 05.12.2017 for arguments.;