- (1.) Counsel for the petitioner present and made submissions. Petition is admitted for hearing. The Registry is directed to issue notice to the Corporate Debtor.
(2.) Counsel for the Petitioner is also directed to send a private notice by way of speed post and file the proof of service on the Respondent with an affidavit, before the next date of hearing. Put up on 07.09.2017 at 10.30 A.M.;