DREESHTI AIRTECH SOLUTION Vs. AMR INFRASTRUCTURE

JUDGEMENT

(1.) Learned Counsel for the petitioner is present and took us through the documents as filed Upon perusal of documents, it is seen that service of notice as furnished in the acknowledgment card at page 34, the date is not clearly visible and in this regard the petitioner is directed to file the tracking report. Further it is represented by the counsel for the petitioner even though the petitioner has applied to obtain the certificate from the bankers as mandated under section 9(3) (c) of the Insolvency and Bankruptcy Code 2016, the bankers have refused to give such a certificate and the counsel for the petitioner is directed to furnish an affidavit from the petitioner in relation to such refusal from bankers and the petitioner is granted time for the said purpose.

(2.) Post the matter on 12th July, 2017