- (1.) Reply has been filed by the Respondent. The initiation of the Corporate Insolvency Resolution Process against them is resisted on grounds of the debt being time barred as well as for non-compliance of Sections 9(3) (b) and 9(3) (c) of the Code. With respect to limitation, Ld.
(2.) Counsel for the Petitioner has been able to show an email certifying the computation of the Petitioner's salary upto November, 2014 and the tax deducted at source thereon. Ld.
(3.) Counsel for the Respondent prays for some time to take necessary instructions in this respect. He is also directed to file the Balance Sheet for the financial year 20] 4-15.;