- (1.) Mr. Kanwalvir Singh Kang, Advocate for applicant/ operational creditor None for corporate debtor.
(2.) Certain defects as pointed out in the order dated 12.05.2017 and the time for making compliances was granted to the applicant for today. As per office report, affidavit has not been filed.
(3.) Learned counsel seeks time to file affidavit. As laid down in the proviso to sub-section (5) of Section 9 of the Insolvency and Bankruptcy Code, 2016, the applicant is required to rectify the defects as pointed out within seven days of receipt of notice of the defects and learned counsel for the applicant, Mr. Kanwalvir Singh Kang had accepted the notice of these defects on 12.05.2017.;