- (1.) Petitioner has filed this petition u/s. 8 and 9 of the Insolvency & Bankruptcy Code, 2016 (IBC) . Petitioner has attached the demand notice which was sent by Advocate, Shri Soumen Das but he has not filed any authorization letter to show that he was authorized for issuing the demand notice.
(2.) Petitioner has also not complied with the provisions of Section 9(3) (b) and (c) of the IBC. Petitioner is directed to comply of this provision and file supplementary affidavit annexing documents in compliance of section 9(3) (b) and (c) of IBC within 7 days.
(3.) As per directions of the Hon'ble NCLAT in Innoventive Industries case notice is to be issued on the corporate debtor.;