- (1.) Ld. Counsel for the operational creditor is present. Petitioner has filed this petition u/s. 9 of the Insolvency & Bankruptcy Code, 2016 (IBC) .
(2.) Petitioner has filed bank statement in compliance of section 9(3) (b) and (c) of IBC. It is submitted that she approached the bank but bank issued the statement but not the certificate.
(3.) As per provisions of section 9(3) (c) of the IBC, the petitioner has to file bank certificate along with the bank statement. Therefore, notice be issued to the bank for issuing the bank certificate in compliance of section 9(3) (c) of IBC.;