R P Nagrath, Member - (1.) Mr. Sumit Jain, Advocate with Mr. Aditya Grover, Advocate for petitioner-Financial Creditor. None for respondent/Corporate Debtor.
(2.) Notice of this petition to the respondent for 07.11.2017 to show cause as to why this petition be not admitted.
(3.) The petitioner is directed to immediately send the notice by collecting from the Registry and attaching copy of the petition to the respondent-Corporate Debtor by Speed Post as well as at the e-mail address available on the master data of the company.;