- (1.) Cf N0.594/I&BP/NCLT/MB/MAH/2017 The Petitioner Counsel has submitted that the applicant herein issued notice under Section 8 of the IB Code thereafter, when the reply has not been given to the said notice, the Petitioner has filed this Company Petition for initiating the Insolvency Resolution Process, but when this Bench asked whether notice of filing of this Petition has been sent to the other side after fiiing this Petition,
(2.) Since the Counsel was not in a position to say that notice has been served upon the other side after filing this Petition, the Petitioner is hereby directed to send notice intimating next date of hearing to the Corporate Debtor with another set of petition copy to the Corporate Debtor and file proof of service on the next date of hearing.
(3.) List this matter on 20.6.2017.;