- (1.) Ld. Counsel for the corporate debtor is present.
(2.) It appears from the record that petitioner has not complied with the provisions of section 9(3) (c) of Insolvency & Bankruptcy Act, 2016. Petitioner is directed to file Bank's Certificate in compliance of the provision of section 9(3) (c) of the l&B Code, 2016 within 10 days.
(3.) Petitioner is directed to serve the copy of the order on the Bank so that Bank may issue Certificate for filing before this Tribunal.;