- (1.) Counsel for the petitioner present. The petitioner has complied with the provisions of Section 9 (3) (b) & (c) of I&B Code, 2016 as per the order passed on 5.6.2017.
(2.) The same is placed on record by providing a copy to the other side. Counsel for the petitioner has already proposed the name of the Interim Insolvency Resolution Professional.
(3.) The said details are placed on record. Counsel for the Respondent prays for time for filing the counter.;