- (1.) Tcp No. 269/I&BF/NCLT/MB/MAH/2017 For having the Petitioner Counsel shown that service of notice of today's date of upon the Corporate Debtor has been effected, list this matter on 18.7.2017 for filing proof of service along with Affidavit. The Petitioner Counsel has requested that the Petitioner is not able to file Certificate from the Financial Institutions, for the Bank has not been providing it despite the request has been made to it.
(2.) In view of the submissions, the Petitioner is hereby directed to obtain Certificate from the Bank stating that the Banks are under obligation to provide Certificate as mentioned u/s.9(3) (c) of Insolvency & Bankruptcy Code, 2016.
(3.) List this matter for filing Affidavit as well as Certificate from the Bank on 18.7.2017.;