STERLING & WILSON PVT LTD Vs. MEDIA HOSPITALS PVT LTD
LAWS(NCLT)-2017-11-465
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 14,2017

STERLING And WILSON PVT LTD Appellant
VERSUS
MEDIA HOSPITALS PVT LTD Respondents

JUDGEMENT

- (1.) Ld. Counsel for the operational creditor and the corporate debtor are present.
(2.) Petitioner has filed this petition u/s. 9 of the Insolvency and Bankruptcy Code, 2016 (l&B Code) for initiation corporate insolvency against the corporate debtor.
(3.) While hearing it is observed that petitioner has annexed the demand notice, but it appears that the demand notice has been issued by Shri Somdutta Bhattacharyya, Advocate but it is not mentioned whether he holds any position with or in relation to the operational creditor.;


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