R P Nagrath, Member - (1.) Ms. Asmita A. Nayak and Mr. Ranjeet K, Ranjan, Advocates for Operational Creditor/Petitioner. This petition has been filed by the Operational Creditor in terms of Section 9 of the Insolvency and Bankruptcy Code. 2016. Notice of hearing be issued to the Respondent-Corporate Debtor for 04.09.2017 as to why this petition be not admitted.
(2.) The petitioner will collect the notice from the registry and despatch to the Corporate Debtor along with copy of petition forthwith by Speed Post and also send on the email address of the Respondent-Corporate Debtor available at the MCA Portal and file compliance affidavit along with copy of postal receipt, track report of Postal Department and email sent for service of the respondent.
(3.) The petitioner is also directed to file copy of postal receipt and track reports in respect of the Demand Notice sent in Form No. 3 and regarding despatch of the petition along with Paper Book on 08.07.2017 by way of affidavit before the next date Having heard the learned counsel for the petitioner, it is noticed , A'-' lhat Ihere is no certificate from the financial institution maintaining the account of the Operational Creditor in terms of Section 9 (3) (c) of the Insolvency and Bankruptcy Code, 2016 though the petitioner relied upon the acknowledgement of outstanding amount dated 30.01.2017 Annexure-'N\ Notice of this defect to the petitioner and the learned counsel representing the petitioner accepts notice on behalf of the petitioner. The defects be removed within seven days.;