- (1.) Learned Counsel for the petitioner is present. Ld. Counsel for the petitioner represents that notice as mandated under Sectionsof Insolvency & Bankruptcy Code, 2016 has not yet been taken on the Corporate Debtor and remains unserved.
(2.) In the circumstances, the petitioner is directed to take the notice on the Corporate Debtor and the respondent to show cause as to why the petition should not be admitted. In addition, the petitioner is directed to take notice to the Corporate Debtor by e-mail at the e-mail address of the Corporate Debtor as per Companys' Master Data maintained by MCA at its website. The Petitioner is also directed to complete all the relevant formalities which are required to be complied, for which, a week's time is granted.
(3.) Dasti Process also allowed.;