M.M. Kumar, Member - (1.) Learned counsel for the respondent at the outset has pointed out that issuance of notice under Section 8 of Insolvency and Bankruptcy Code, 2016 is mandatory in view of the judgment of the Hon'ble National Company Law Appellate Tribunal rendered in the case of Era Engineering Ltd. v. Prideco Commercial Projects Pvt. Ltd., Company Appeal (AT) (Ins) No. 31/2017 decided on 03.05.2017.
(2.) Admittedly no notice under Section 8 of IBC, 2016 has been issued and the petition at this stage is incomplete. It cannot thus be proceeded any further.
(3.) In view of the above, the petition is dismissed as incomplete for want of notice under Section 8 of IBC 2016.;