- (1.) Additional affidavit in terms of order dated 07,12.2017 has been filed disclosing that symbolic possession after Section 13 (2) notice issued on 19.12.2016, has been taken on 10.04.2017.
(2.) The Corporate Debtor has even moved an application before the Debt Recovery Tribunal on 29,11.2017 after filing of this petition. Notice to show cause to the respondent returnable on 17.01.2018 be issued as to why the petition be not admitted triggering the insolvency process.
(3.) List for further consideration on 17.01.2018.;