- (1.) Learned Counsel for the petitioner has placed on record a copy of the judgment rendered by Hon'ble Supreme Court in Civil Appeal No. 15135 of 2017 with Civil Appeal Nos. 15481 of 2017 & 15447 of 2017 decided on 15.12.2017 in the matter of Macquarie Bank Limited v. Shilpi Cable Technologies Ltd. and has argued that the demand notice of an unpaid operational debt can be issued by a lawyer on behalf of the operational creditor. Consequently, the conditions laid down by the NCLAT are not required to be complied .
(2.) Notice to show cause for 24th January, 2018 to the respondents be issued as to why this petition be not admitted. Process dasti. List the matter on 24th January, 2018.;