Rajeswara Rao Vittanala, Member - (1.) The Company Petition bearing CP (IB) 244/9/HDB/2017 is filed by Eastern Electrodes & Coke Pvt. Ltd (Petitioner/Operational Creditor) under section 9 of Insolvency and Bankruptcy Code, 2016, R/w Rule 6 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, seeking to initiate Corporate Insolvency Resolution Process (CIRP) in respect of Metkore Alloys t Industries Ltd (Respondent / Corporate Debtor).
(2.) Heard Shri B. Mithun and G. Prasen, Learned Counsels for the Petitioner.
(3.) The case was listed for hearing on 03.10.2017. The Learned Counsel for the Petitioner submit that they would comply with the objections raised by the Registry. Thus, requested to post the matter to 10.10.2017. Accordingly, the case was adjourned to 10.10.2017 and again to today. Even today, it is noticed that the office objections have not been complied with so far.;