- (1.) Ld. Counsel for the operational creditor is present. No one is present from the corporate debtor's side.
(2.) Ld. Counsel of the operational creditor has informed that Bank are not issuing certificate required under Insolvency and Bankruptcy Code, 2016. Tribunal has passed order on 09/11/2017 whereby direction has been issued to the Bank for issuing certificate in compliance of Section 9(3) (c) of the I & B Code, 2016. Operational creditor is directed to serve a copy of the order on the concerned Bank and obtain the certificate from the Bank.
(3.) Corporate debtor has filed affidavit of compliance, which may be taken on record.;