- (1.) Application C.A No. 181/17 has been filed by the petitioner. Notice of the same is accepted by the learned counsel for the respondent. Reply, if any, be filed before the next date of hearing. To come up on 5tn July 2017.
(2.) In the meantime the respondents shall take necessary steps in respect of the demand notices whereby the respondents company has been threatened with facing Insolvency proceedings, failing which they are answerable to the Bench and should have cogent grounds for resisting the claims.;