- (1.) There is no evidence on record in the form of either bank statement or by virtue of CIBIL account showing that the payment has not been made against the invoices which have been shown in the pleadings.
(2.) As a matter of fact, in reply to the notice issued under Section 8 of the Insolvency and Bankruptcy Code, 2016 the operational debtor has claimed that payment has been made against those very invoices which has now been disputed by the learned counsel for the applicant before us by stating that the payment was made against the earlier invoices.
(3.) This is neither pleaded in the application nor any counter reply was sent by the applicant to the corporate debtor.;