- (1.) Learned counsel for the petitioner, interalia, contends that assured return have been paid from June, 2012 to May, 2015 and thereafter the corporate debtor stop paying the assured return.
(2.) Notice to show cause to the respondent returnable on 29.01.2018 be issued as to why the petition be not admitted triggering the insolvency process. List for further consideration on 29.01.2018.;