- (1.) The financial creditor (Punjab National Bank) has filed reply, the copies of which have been sent to the petitioner-corporate debtor.
(2.) It is directed that the authorised representative of the bank shall file copies of statement of outstanding amount in respect of the corporate-debtor and also the information as to whether notice under Section 13 (2) of the SARFAESI Act, 2002 was sent to the corporate-debtor and to attach copy thereof before the next date .
(3.) In case the bank fails to do compliance, Chief Manager of the concerned branch shall appear in person on the next date of hearing. List the matter on 21.11.2017 for arguments.;