- (1.) Learned Counsel for the petitioner has placed reliance on the true copy of reconciled statement of accounts which is alleged to be issued by the corporate debtor to the operational creditor. The reconciliation of the amount shows invoices raised, money received and the outstanding principal amount. According to the balance struck, the total outstanding is Rs.4,19,60,237.60/-.
(2.) Learned Counsel for the respondent has disputed the authenticity of this document by stating that the signatures of any authorised signatory of the Corporate Debtor has not appeared on this document and therefore, it would be incumbent upon the petitioner to prima facie establish the genuineness of the document. Mr. Aggarwal requests for some time to place on record any other additional information in support of the aforesaid documents.
(3.) List the matter on 5th October, 2017.;