- (1.) Tcp No. 453/I&BP/NCLT/MB/MAH/2017 The Corporate Debtor side, none present. For the Certificate from the Bank is not available on the record, the Petitioner Counsel has been asked as to why the certificate from Bank has not been filed, to which, the Petitioner Counsel has submitted that the Bank has not provided certificate reflecting the last payment come from the debtor company, despite request has been made.
(2.) In view of this submission, it is hereby made clear, that Bankers are bound to provide Certificate as envisaged u/s.9 of Insolvency & Bankruptcy Code 2016, therefore, it is needless to give any independent direction directing the Bank to provide certificate as mentioned under section 9 of the Code.
(3.) Therefore, the Petitioner Counsel is hereby directed to produce the Bank Certificate as mentioned in clause (c) sub-section (3) of Section 9 of I&B Code within seven days hereof.;