- (1.) Learned counsel for the respondent has pointed out that respondent has not been correctly described and there is no company with the name of M/s. Darshan Singh Construction Ltd. We have perused the company master data and the name of the company described as DSC Limited. Learned counsel for the petitioner states that appropriate application for correction of the memo of parties shall be made. Learned counsel for the petitioner also undertakes to i comply with the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and also compliance of the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 by sending statutory notice under Section 8, advance copy of the paper book as well as compliance affidavit to the respondent. Let the needful be done within two weeks.
(2.) Learned counsel for the respondent states that against DSC Limited a number of winding up petitions are pending before the Hon'ble Delhi High Court. Let it be provided by filing appropriate application.
(3.) List on 19.07.2017.;