- (1.) Ld. counsel for the petitioner is present. No one from the respondent's side. Petitioner has filed this petition under Section 9 of Insolvency & Bankruptcy Code, 2016.
(2.) As per the Hon'ble NCLAT notice is to be given on the corporate debtor. Therefore, Registry is directed to issue notice on the corporate debtor and handover the notice to the operational creditor for serving the same on the corporate debtor.
(3.) Petitioner is directed to file affidavit of service within 7 days from today. List the matter on 11/10/2017.;