1.Notice to the Corporate Debtor vide all modes including the process of the Bench returnable on 16thMay, 2018. Steps be taken to serve the Corporate Debtor through its Directors as well. Affidavit of service be filed.
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Pax Technologies Pvt. Ltd v. Cardpe Services Pvt. Ltd
Pax Technologies Pvt. Ltd v. Cardpe Services Pvt. Ltd
(National Company Law Tribunal)
| 26-04-2018
Advocate List
- For Petitioner : Mr. Anurag Sharma
- Ms. Gunjan Mittal, Advocates
- For Respondent : the Petitioner
Bench
- DEEPA KRISHAN, TECHNICAL MEMBER
- INA MALHOTRA, JUDICIAL MEMBER
Eq Citations
- LQ/NCLT/2018/9150
Head Note
Insolvency and Bankruptcy Code, 2016 — Ss. 7, 9 and 10 — Corporate Debtor — Service of notice — Steps to be taken to serve the Corporate Debtor through its Directors as well — Affidavit of service to be filed — Debt Recovery Tribunal Act, 1993, Ss. 19 and 20
