R P Nagrath, Member - (1.) Notice of the petition to the respondent-Corporate Debtor for 26.10.2017 to show cause as to why this petition be not admitted. The petitioner shall send notice by collecting the same from the Registry by Speed Post along with copy of the petition and also at the email address available on the master data of the Corporate Debtor immediately and file affidavit of service along with postal receipt and track report of the Post Office and copy of the e-mail at least two days before the date fixed.
(2.) Having heard the learned counsel for the petitioner, it is noticed that the certificate of the financial institution i.e. ICICI Bank does not conform to the requirement of Section 9 (3) (c) of the Insolvency and Bankruptcy Code, 2016. Notice of this defect to the petitioner and the same is accepted by the learned counsel for the Petitioner-Operation Creditor. Let the fresh certificate in accordance with the requirement of Section 9 (3) (c) of the Code be filed along with affidavit of the Authorised Signatory of the petitioner be filed within seven days.;