R P Nagrath, Member - (1.) Mr. Arun Saxena and Mr. Praveen Gupta, Advocates for Operational Creditor/Petitioner. Notice to the Corporate Debtor-Respondent for 19.09.2017 to show cause as to why this petition be not admitted.
(2.) The petitioner will collect the notice from the Registry and send the same along with copy of petition to the Corporate Debtor by Registered Post and also 'Dasti' and file compliance affidavit along with copy of postal receipt and track report of Post Office at least three days before the date fixed.
(3.) The notice along with copy of the petition other than attached documents be also sent at the email address of the Corporate Debtor available in the Master Data. Copy of email be also attached with the compliance affidavit.;