- (1.) Learned counsel for the petitioner shall serve notice under Section 8 of the Insolvency and Bankruptcy Code, 2016 which has been held to be mandatory by the Hon'ble National Company Law Appellate Tribunal in the case of Era Engineering Ltd. v. Prideco Commercial Projects Pvt. Ltd. (Company Appeal) (AT) (Ins) No. 31/2017 vide order dated 03.05.2017. List on 17.07.2017.;