- (1.) Notice to show cause to the respondent be issued as to why the petition be not admitted triggering the insolvency process. Ms. Rati Tandon, learned counsel on behalf of Mr. Alok Aggarwal accepts notice.
(2.) A copy of the complete paper book be handed over to her during the course of the day. Reply, be filed within ten days with a copy in advance to the other side.
(3.) Rejoinder, if any, be filed within five days thereafter with a copy in advance to the other side.;