Ch Mohd Sharief Tariq, Member - (1.) Counsel for Applicant present and submitted preliminary arguments. Counsel has made out prima facie for admission of the petition. Petition is admitted for hearing.
(2.) The Registry is directed to issue notice to the Corporate Debtor. Counsel for the Applicant is also directed to issue a private notice to the Corporate Debtor along with a copy of the petition to Registered Office address and file proof of the same before next date of hearing. Put up on 21.12.2017 at 10.30 A.M.;