R P Nagrath, Member - (1.) Mr. J.SBftatia. wtth Mf.Gaurav Mankotia, Advocates for applicant /operational creditor. None for corporate debtor.
(2.) Having heard the learned counsel for petitioner, the petitioner is directed to make the following compliances and remove the defects: i) To file certificate from the financial institution maintaining account of the operational creditor in terms of the mandatory requirement of clause (c) of Section 9(3) of Insolvency and Bankruptcy Code, 2016. ii) To file affidavit along with the track report of the postal department showing the delivery of copy of the entire paper book which was stated to be sent by Registered Post on 21.07.2017.
(3.) Notice of these defects to the petitioner and learned counsel for petitioner has accepted notice of these defects Let the compliance be made wtthm seven days,;