R P Nagrath, Member - (1.) Mr. Nahush Jain, Advocate with Mr. Dheeraj Garg, Practising Company Secretary for the petitioner.
(2.) This petition has been filed by the operational creditor which is a partnership firm, registered with the Registrar of Companies, Punjab as per certificate in Form "C" at Annexure A-8. Having heard the learned counsel for the petitioner, it is found that written communication in Form No. 2 from the proposed Insolvency Resolution Professional to act as the Interim Resolution Professional is incomplete as column (vi) of the Form, does not provide necessary particulars.
(3.) Learned counsel for the petitioner submits that the petitioner shall file fresh written communication in Form 2 giving complete particulars as per Form No. 2 which is being accepted by this Tribunal. Certificate from the Financial Institution HDFC Bank Annexure A-3 does not bear the relevant dates, therefore, this certificate is incomplete. Notice of these defects to the petitioner and learned counsel representing the petitioner accepts notice of these defects.;