M.K. Shrawat, Member - (1.) The Legal Manager of the Petitioner Company is present.
(2.) Although Form No. 5 is filed for the outstanding debt of Rs.9,63,131/-was filed on 14.07.2017. However, the name of the IRP not yet proposed. The service of Notice of Demand is also not on record.
(3.) The Petitioner is directed to comply the requirement of the Insolvency Code. Matter is adjourned to 15.11.2017.;