- (1.) The present Company Petition is filed by M/s. Bharat Steel & Power (P) Limited (Applicant) against Basai Steels & Power Limited, under section 9 of IBC Code 2016 R/w Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) The Present Company Petition copy was served to Basai Steels & Power Limited (Respondent / Corporate Debtor) before filing it before the Tribunal. The case was listed before this Tribunal on 13.06.2017. So directed to issue another notice intimating the next date of hearing of the present petition. In spite of several notices, and after acknowledging the notice of the present petition, none appeared before this Tribunal from Corporate Debtor. The case was listed for admission today.
(3.) Heard Shri Nitish Bandary, Learned Counsel for the Petitioner / Operational Creditor. He submitted that the demand notice / invoice dated 17/04/2017 was received by the Corporate Debtor.;