- (1.) Heard Mr. K. Himatsingka and Ms. N. Himatsingka, the petitioners, in person. Also heard Mr. K. Goswami and Mr. A. Sandilya, learned Advocates for the Corporate Debtor.
(2.) Mr. K. Goswami, learned Advocate for the Corporate Debtor, submits that this Bench, by order dated 12.12.2017, directed the petitioners to furnish rectified copy of the notice along with rectified copy of the application. Mr. Goswami further submits that they have received the notice but not the copy of the application and, therefore, they are not in a position to submit the objection against the admission of the application under consideration.
(3.) When the above facts were brought to the notice of the petitioners, the petitioners submitted that they had sent the original application along with copies to the Corporate Debtor. The copy of the original application was returned since the addressee was not found in the address it was sent to. He is, however, directed to furnish rectified copy of the application during the course of the day.;