- (1.) Learned counsel for the applicant has placed reliance on the memorandum of understanding dated 17.08.2009 and read out clause for assured return.
(2.) It has then been argued that assured returns were paid from 01,09.2009 to 31.03.2014 and thereafter default has occurred. Notice to show cause to the respondent returnable on 05.02.2018 be issued as to why the petition be not admitted triggering the insolvency process. List for further consideration on 05.02.2018.;