SAMPANNA CONSULTING Vs. GETIT GROCERY PVT LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner states that in terms of Section 9(3) (c) of the Insolvency & Bankruptcy Code, 2016, an email was sent to the ICICI Bank, 24, North West Avenue Road, West Punjabi Bagh, New Delhi-110 026, for issuance of statutory certificate, which is required to be attached with the petition. However, the Bank has not issued the certificate.

(2.) The Bank is directed to issue the necessary certificate as there is a statutory duty cast on it to do so. On a proper application filed by the petitioner, the Bank shall issue the requisite certificate within a week thereafter on charging of j-uu reasonable fee. If the Bank fails to issue the certificate, then the Chief Manager of the ICICI Bank, West Punjabi Bagh Branch, 24, North West Avenue Road, New Delhi-110 026 shall remain present before the Tribunal to explain the reason for refusing to do so.

(3.) List the matter on 14th November, 2017.