- (1.) Ld. Counsel for the petitioner has filed this petition as an operation creditor under the Insolvency & Bankruptcy Code, 2016 (IBC) .
(2.) But the petitioner has not complied with the provisions of Section 9(3) (b) and (c) of IBC. Petitioner is directed to comply with the above provisions and file supplementary affidavit annexing those document along with bank certificate.
(3.) Further, as per directions of the Hon'ble NCLAT in Innoventive Industries case notice is to be issued on the corporate debtor.;