R P Nagrath, Member - (1.) Learned counsel for the petitioner-Financial Creditor inter alia contends that this petition has been filed by the bank through Mr. Avtar Singh, Senior Manager who has filed his affidavit in support of the contents of the petition. There is a Power of Attorney as well as authority letter from the competent authority in favour of Mr. Avtar Singh, aforesaid as at Annexure A-2. It is further contended that the petitioner has also filed a certificate in respect of each of the statement of accounts under the Bankers Books Evidence Act, 1891. The learned counsel has handed over copy of tracking report showing that the postal envelope containing copy of petition and entire paper book was delivered to the respondent-Corporate Debtor on 25.10.2017. The same be taken on record.
(2.) Notice of this petition to the respondent-Corporate Debtor for 12.01.2018 to show cause as to why this petition be not admitted. The petitioner-Bank is directed to collect the notice from the Registry of the Tribunal and send it to the respondent-Corporate Debtor by Speed Post along with copy of petition as well as at the e-mail address of the Corporate Debtor immediately and file affidavit of service supported by copy of postal receipt, tracking report and e-mail at least two days before the date fixed.;