R P Nagrath, Member - (1.) Mr. Sanjiv Dagar. Advocates for applicant /operational creditor.
(2.) None for corporate debtor, Notice of motion to the respondent for 25.08.2017 to show cause as to why this petition be not admitted. The petitioner will send copy of the petition along with entire paper book with the notice to be collected from the Registry and send the same by Speed Post as well as at the email address of the respondent-corporate debtor available in the Master Data of the company Petitioner shall also file affidavit stating compliance along with copy of the email, postal receipt and the track report. Petitioner will further attach wrth the affidavit track report of the postal department with regard to the despatch of copy of the application with the documents sent on 09.06.2017 in compliance with sub-rule 2 of Rule 6 of Insolvency and Bankruptcy {Application to Adjudicating Authority) Rules, 3016 at least 3 days before the date fixed. Copy of order De given Dasti'.;