M M Kumar, President - (1.) Order dated 12.12.2017 is claimed to have been complied with by filing affidavit dated 04.01.2018 by which the proceedings before the DRT, Lucknow have been placed on record.
(2.) Copy of the letter has also been sent for intimating the Corporate Debtor about the next date of hearing.
(3.) However, Corporate Debtor is not present. Let notice to show cause for 23rd January, 2018 to the respondents be issued as to why this petition be not admitted. List the matter on 23rd January, 2018.;