- (1.) Ld. Counsels for the financial creditor is present. No one present from the corporate debtor's side.
(2.) Ld. Counsel for the financial creditor has filed affidavit of service which shows that he has informed the corporate debtor regarding filing of a petition in NCLT, Kolkata Bench along with the copy of the petition. It shows that notice under Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 intimating the corporate debtor regarding the date of hearing has not been given as laid down by the Hon'ble NCLT in Innovative Industries case. We hereby direct to serve the notice on the corporate debtor regarding the date of the hearing. This notice is to be issued by the Register, NCLT and petitioner may serve copy of the notice on the corporate debtor by hand or through speed post and file affidavit of service. Office is directed to issue notice and handover the same to the applicant, financial creditor, for effective service on the corporate debtor by today.
(3.) List the matter on 07/09/2017 for admission.;