Ratakonda Murali, Member - (1.) Heard on 20.04.2017, 28.04.2017, 31.05.2017, 07.07.2017, 27.07.2017, 09.08.2017, 30.08.2017,20.09.2017, 17.10.2017, 14.11.2017 and 20.12.2017.
(2.) The Petitioner/Corporate creditor has filed Form No.5 under Rule 6 of the I & B Code, being the Operational creditor to initiate Corporate Insolvency Resolution Process against the Corporate Debtor/Respondent herein.
(3.) The Petitioner M/s. Z-Tronics Infratel Pvt. Ltd., has filed the petition against the Corporate Debtor, M/s. Wipro Enterprises Pvt. Ltd.;