- (1.) Learned counsel for the petitioner submits that notice has been duly served on the respondents and in fact they have also suggested the name of the IRP.
(2.) However, none is present on behalf of the respondents in court. Let the affidavit of service be filed. There is also no compliance of the provisions of 9 (3) (c) of the Code.
(3.) It is mandatory under the code for the bank with which the financial creditor maintains his account to issue such a certificate. To come up on 31st July 2017.;