JUDGEMENT
-
(1.) Para 4 of the affidavit of service is self-contradictory with regard to serving notice under Section 8 of the Insolvency and Bankruptcy Code, 2016 and the same cannot be taken on record.
(2.) Accordingly, it is rejected. Issue notice to show cause to the respondent why the petition be not admitted. List on 08.08.2017.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.