- (1.) Ld. Counsel for the operational creditor and the corporate debtor is present.
(2.) Operational creditor has filed this petition u/s. 9 of the Insolvency and Bankruptcy Code, 2016 for initiation of Corporate Insolvency Resolution Process (CIRP) .
(3.) Corporate debtor is undergoing CIRP under section 10 of the Insolvency and Bankruptcy Code, 2016.;