Vijai Pratap Singh, Member - (1.) Ld. Counsels for the petitioner and the respondent are present. Ld. Counsel for the petitioner filed winding up petition on the ground of inability to pay debt in the Hon'ble Calcutta High Court, which has come to this Court on transfer.
(2.) As per Government notification all winding up petition on the ground of inability to pay debt shall be treated as an application under sections 7, 8 or 9 of the Insolvency & Bankruptcy Code, 2016 and in compliance of that petitioner was to furnish requisite information in proper format.
(3.) Petitioner has furnished requisite information but Office has raised certain objection.;