R P Nagrath, J. - (1.) Mr. Ankit Midha, Advocate for the applicant. None for the respondent. Having heard the learned counsel for the petitioner, it is observed that the affidavit stating that the petitioner has not received any notice of the dispute is incomplete as it only refers to the receipt of any such notice before the issuance of demand notice only. Notice of this defect to the petitioner and the learned counsel for the petitioner accepts notice of this defect. Let fresh affidavit properly complying with the requirement under Section 9(3) (b) of the Insolvency and Bankruptcy Code, 2016 be filed within seven days.
(2.) Notice to the respondent-corporate debtor for 12.10.2017 to show cause as to why this petition be not admitted. The notice be sent by collecting the same from Registry by attaching copy of the petition and the entire Paper Book, by Speed Post forthwith and to file affidavit stating compliance along with postal receipt and the track report of the Postal Department. Separate notice be also sent at the e-mail address of the respondent available on the master data of the company and with the affidavit copy of the e-mail sent to the respondent be also annexed with specific statement that the e-mail did not bounce back. Alongwith the said affidavit, the petitioner will also attach copy of the track reports of the petition and the Paper Book sent to the corporate debtor as per the postal receipts dated 28.07.2017 and 12.09.2017, relied upon by the petitioner.;