- (1.) Learned Counsel for the petitioner has placed reliance on a judgment of the Single Member Bench of the Bombay High Court rendered in the case of Ispat Industries Limited v. Unknown, 2005 2 BCR 94 and has argued that notice under Section 8 of the IBC Code is deemed to be served on the respondent by the Speed Post in as much as the item was delivered but it was unclaimed.
(2.) According to the learned Counsel, this must be regarded as a good service. Notice to show cause for 21st September, 2017 to the respondent be issued as to why this petition be not admitted.
(3.) List the matter on 21st September, 2017.;