(1.) Learned Counsel for the petitioner states that in pursuance of the provisions of Section 9(3) (c) of the IBC, 2016, a request for issuance of certificate has been made to the Financial Institution namely, HDFC Bank Ltd., Stephen House, 4, BBD Bag (East) , Kolkatta-700 001 on 03.07.2017.
(2.) Despite the application, certificate has not been issued. It is the duty of the HDFC Bank to issue certificate as per the provisions of Section 9(3) (c) of IBC, 2016. Therefore, HDFC Bank Ltd., Stephen House, 4, BBD Bag (East) , Kolkatta-700 001 is directed to issue certificate on payment of reasonable charges, if any. List the matter for arguments on 17th August, 2017. A copy of the order be given dasti.