- (1.) No one is present from either side. Corporate debtor has filed this petition u/s. 7 of the Insolvency and Bankruptcy Code, 2016.
(2.) As per direction of the Hon'ble NCLAT notice is to be issued to the corporate debtor.
(3.) Let notice be issued to the corporate debtor, which may be handed over to the financial creditor for making effective service on the corporate debtor and file affidavit of service within 7 days from today.;