- (1.) Mr. Anand Chhibbar, Senior Advocate with Mr. Nitin Setia, Mr. Aayush Agarwala and Mr. Vaibhav Sahni, Advocates for applicant-Opertional Creditor. None for respondent-Operational Debtor.
(2.) In compliance with the order dated 21.12.2017, the petitioner has filed the affidavit of authorised representative in order to comply with the requirement under Section 9 (3) (b) of the Insolvency and Bankruptcy Code, 2016 and also the ledger accounts of the Operational Debtor being maintained by the applicant-company.
(3.) Let the same be taken on record.;