R P Nagrath, Member - (1.) Mr. Venancio D'Costa, Advocate with Mr. Chandan Deep Singh & Ms. Astha, Advocates for petitioner-Financial Creditor. None for respondent/Corporate Debtor.
(2.) There is no specific resolution of Board of Directors of the company giving authority to initiate proceedings under the Insolvency and Bankruptcy Code, 2016.
(3.) Notice of this defect to the petitioner and learned counsel for the petitioner accepts notice of this defect. Let the defect be removed within seven days.;