- (1.) The present company petition bearing CP(IB) No. 143/9/HDB/2017, is filed under Section 9 of Insolvency of Bankruptcy Code, 2016, R/w Rule 6 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 by M/s. Sudhakaran Nair & Company Private Ltd by seeking to initiate Corporate Insolvency Resolution Process against M/s. Ramky Infrastructure Ltd.
(2.) Heard Shri J.V. Rao, Learned Counsel for the Petitioner and Shri Avinash Desai, Siva Darshan and Khamar Kantamneni, Learned Counsels for the Respondent.
(3.) The case was listed for admission on 9.8.2017 and posted to 11.8.2017, as none appeared for both the parties. The case was again taken up on 11.8.2017. Learned Counsel for the Petitioner submit that he will comply with the objections raised by the Registry vide letter dated 7.8.2017. Even today, when the case was listed, the objections have not been complied with. So the Petition is incomplete.;