- (1.) Cp No. 1231/ I &BP/NCLT/MB/MAH/2017 On perusal of the Company Petition, since it is appearing that certi ficate obtained from the Bank is not in the format that is required, the Petitioner is again directed to obtain certificate from the Bank as required under Section 9 of the Insolvency and Bankruptcy Code, 2016.
(2.) In respect of the service of the Petition copy and the date of hearing upon the Corporate Debtor company, for the Petition copy and other documents sent to the Corporate Debtor have been returned with a caption of "Intimation", the same can't be taken as deemed service upon the Corporate Debtor, therefore, the Petitioner is again directed to send notice to the Corporate Debtor address and file proof of service on next date of hearing.
(3.) List this matter on 10.8.2017.;