- (1.) Counsel for Petitioner is present. Matter is listed for admission. Counsel for Petitioner informed that, the Application is filed for initiation of Corporate Insolvency Resolution process.
(2.) However, sufejecte-tnittatton drnitted, to issue notice to the Respondent at the first instance.
(3.) The Registry is directed to prepare notices and petitioner counsel is directed to collect the notices and served on the Respondent before admission. List it on 20/09/2017.;