- (1.) Ld. Counsel for the financial creditor is present. No one is present from the corporate debtor's side. Ld Counsel for the financial creditor has not served Court's notice of admission on the corporate debtor. Financial creditor is directed to comply with the order dated 28/11/2017 and serve the notice of admission on the corporate debtor by speed post and e-mail and file affidavit of service within 7 days. Ld. Counsel for the financial creditor has also informed that the earlier notice u/s. 7 of the Insolvency and Bankruptcy Code, 2016 was sent to the corporate debtor but it was returned with the postal remark "address moved".
(2.) On this ground Ld. Counsel for the financial creditor has prayed for a direction to publish notice in newspapers. Prayer is allowed. In addition to usual mode of service through speed post as well as by e-mail, petitioner is directed to publish notice in news papers within 10 days from today and file affidavit of service in compliance thereof. List it on 11/01/2018 for admission.;