S.K. Mohapatra, Member - (1.) This is an application filed under section 10 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') read with rule 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity 'the Rules') for initiation of Corporate Insolvency process in respect of M/s. Tehri Iron Steels Casting Limited, the corporate applicant itself
(2.) The application was fixed for hearing for the first time on 05.07.2017, when notice was directed to be served to the respondent Punjab National Bank.
(3.) The applicant has filed affidavit of proof of service on 18.07.2017, inter alia affirming that notice of hearing has been duly served upon the Respondent Punjab National Bank, Branch at Industrial Area, Mujjaffarnagar on 13.07.2017. Despite service of notice no one appeared on behalf of the Respondent. The matter was finally heard on 19.07.2017 in the absence of respondent.;