METAL POWER ANALYTICAL PVT LTD Vs. CRYSTALINE EXPORTS PVT LTD

LAWS(NCLT)-2017-7-329

NATIONAL COMPANY LAW TRIBUNAL

Decided on July 21,2017

Metal Power Analytical Pvt Ltd Appellant

VERSUS

CRYSTALINE EXPORTS PVT LTD Respondents

JUDGEMENT

- (1.) Tcp No.285/I&BP/NCLT/MB/MAH/2017 The Petitioner Counsel having reported that the Bank maintaining the Account of the Operational Creditor not issuing the Certificate as envied under Section 9 of the Insolvency and Bankruptcy Code, 2016, it is hereby made clear that all citizens of the country are bound by the statute governing the people of this country, therefore, the Bank is not exempted under the statute, whereby the respective Bank may issue Certificate as envisaged under the respective Section on creditor approaching the Bank.
(2.) List this matter for filing Certificate of Bank on 28.7.2017.;

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