- (1.) Cp No. 1339/1 &BP/NCLT/MB/MAH/2017 The Counsel for Petitioner is present.
(2.) The Petitioner's Counsel having reported that the Petition copy sent to the Corporate Debtor has been returned with an endorsement that Corporate Debtor refused to accept the parcel containing petition and other documents, the Petitioner side is hereby directed to file supporting doeuments as to the refusal by the Corporate Debtor.
(3.) Apart from this, as the Petitioner's Counsel has also stated that this date of hearing has not been intimated to the Corporate Debtor, this Bench hereby directed the Petitioner to intimate the next date of hearing to the Corporate Debtor as prescribed under the Insolvency and Bankruptcy (Adjudicating Authority) Rules 2016.;