R P Nagrath, Member - (1.) Mr. Sumit Jain, Advocate with Mr. Yash Pal Gupta & Mr. Aditya Grover, Advocates for petitioner-Financial Creditor. Mr. Gaurav Mankotia, Advocate for respondent-Corporate Debtor. Mr. Gaurav Mankotia, Advocate appearing for the respondent-corporate debtor submits that he will be filing Power of Attorney along with resolution of Board of Directors of the company authorising him to appear on its behalf during course of the day. Let the needful be done.
(2.) The petitioner has filed compliance by way of affidavit dated 26.10.2017 of Mr. Mohit Dewan, one of the partners of the firm along with copy of Partnership Deed dated 03.04.2008 (Annexure A-1 of Paper Book of the affidavit) , GST Form and also copy of application for registration with the Registrar of Firms, Punjab, Chandigarh but it is submitted that the registration certificate was not issued.
(3.) Learned counsel for the petitioner submits that the petition filed through one of the partners is maintainable even for want of registration.;