V.P. Singh, Member - (1.) Operational creditor has filed this petition u/s. 9 of the Insolvency and Bankruptcy Code, 2016 (l&B Code) for initiation corporate insolvency against the corporate debtor.
(2.) While hearing it is observed that operational creditor has attached the demand notice, which is at page 309 of the petition. It appears that the demand notice has been issued by Shri Kushagra Shah, Advocate but it is not mentioned whether he holds position with or in relation to the operational creditor.
(3.) The Ld. Counsel for the Corporate Debtor has raised objection regarding the maintainability of the petition on the ground of principles of law laid down by the Hon'ble National Company Law Appellate Tribunal in the case of Uttam Galva Steels Limited Vs. DF Deutche Forfait AG & Ors.;