P K Saikia, Memver - (1.) Mrs. Chamaria, learned Advocate is present on behalf of the petitioner. Mr. A.D. Choudhury, Mr. S. Saraugi & Mr. D. Choudhury, learned Advocates are present on behalf of the respondent.
(2.) Mr. A.D. Choudhury, learned Advocate for the respondent has prayed for a small accommodation to make submissions on the point of admissibility of the present proceeding.
(3.) However, such a prayer is opposed by Mr. S. Chamaria, learned Advocate for the petitioner stating that in view of the various time frames incorporated in the Insolvency & Bankruptcy Code, 2016 (hereinafter referred to as Code of 2016) as well as the language used in the said Code, one would find that the Code does not provide any scope, whatsoever, for the respondents to raise any objection at this stage qua admissibility of the proceeding under Section 7 of the Code.;