DREESHTI AIRTECH SOLUTIONS Vs. AMR INFRASTRUCTURES LTD

JUDGEMENT

(1.) In the order dated 12.07.2017, we have granted a period of 7 days to obtain the banker certificate in accordance with provisions of Section 9(3) (c ) of the Insolvency & Bankruptcy Code, 2016. The period of 7 days' time granted to the petitioner is mandatory. However, no document has been placed on record and a request has been made for grant of further time. Having heard the learned Counsel, we are of the view that the petition is incomplete and is not fit for adjudication/ admission in terms of the directions issued by the learned National Company Law Appellate Tribunal in the case of J.K. Jute Mills Co. Ltd. v. M/s. Surendra Trading Co. in C.A. (AT) No. 09/2017 decided on 1st May, 2017.

(2.) In view of above, petition is dismissed as incomplete.