1.Learned Counsel for the petitioner is present and moves this petition. It is represented by the Ld. Counsel for the petitioner that an advance copy of the appeal along with annexure has been duly dispatched to the Corporate Debtor and in relation to dispatch proof, receipt has been issued through Courier which has been annexed at page 236 of the typed set of documents. However, it is seen that the actual proof of service of the notice of this petition by filing the necessary Tracking report has not been annexed. In the circumstances, the petitioner is directed to file an affidavit of service in relation to the consignment of delivery sent to the Corporate Debtor by way of an advance copy of the notice of the petition. Further, notice of next date of hearing shall also be sent to the Corporate Debtor at its registered office by post which is fixed on 03.4.2018.
2.List on 03.4.2018.
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Rqs Engineering (p) Ltd. ? v. Reliable Insupacks (p) Ltd. ?
Rqs Engineering (p) Ltd. ? v. Reliable Insupacks (p) Ltd. ?
(National Company Law Tribunal)
IB-233/ND/2018? | 13-03-2018
Advocate List
Bench
- R. Varadharajan, Judicial Member
- V.K. Subburaj, Technical Member)
Eq Citations
- LQ/NCLT/2018/6682
Head Note
Insolvency and Bankruptcy Code, 2016 — S. 60(1) — Affidavit of service — Proof of service of notice — Need for filing affidavit of service in relation to consignment of delivery sent to Corporate Debtor by way of an advance copy of notice of petition — Further, notice of next date of hearing to be sent to Corporate Debtor at its registered office by post — Debt Recovery Tribunal Act, 1993, Ss. 19 and 17 (Para 1)
