- (1.) Let notice to show cause be issued to the respondent returnable on 14.09.2017 as to why the petition be not admitted. Learned counsel for the applicant has stated that the respondent Director representing the company are lodged in Tihar Jail and he undertakes to serve dasti notice with complete set of paper book by following the procedure provided under Rule 38 of the National Company Law Tribunal Rules, 2016.
(2.) Therefore, process dasti only. List for further consideration on 14.09.2017.;