- (1.) Counsel for the petitioner present and submitted that the respondent has been served but did not cause appearance before Hon hie High Court of Madras. Since the matter has been transferred, there is requirement to issue fresh notice to the respondent. . The Registry is directed to issue notice to the respondent. Counsel for the petitioner is also directed to issue private notice through speed post along with copy of the Petition to the respondent and file the proof of sending and delivery thereof along with an affidavit by the next date of hearing. Counsel for the petitioner is also directed to place on record all the evidence which could establish the default of the payment and also directed to propose the name of the Interim Insolvency Professional within 10 days. Put up on 12.07.2017 at 02.30 P.M.;