BALAJI KNIT FASHIONS Vs. PINKY ENTERPRISES PVT LTD

JUDGEMENT

(1.) Counsel representing both the parties present. Counsel for petitioner submitted that he is not able to make compliance with the direction given by this Bench on 6.6.2017 for filing an affidavit and bank certificate required u/s 9 (3) (b) (c) of I&B Code, 2016 and prayed more time for fulfilling the same.

(2.) Since the matter has been transferred from Hon'ble High Court of Madras and the reasons stated by the counsel that he could not reach to the client, we grant one more opportunity for fulfilling the requirement as stated in the earlier order dated 6.6.2017.

(3.) Counsel for respondent present and stated that he is yet to get instructions from his client with regard to the settlement of outstanding debt claimed by the petitioner.