SNEHASISH PATRANABISH Vs. STESALIT LIMITED

JUDGEMENT

(1.) Ld. Counsel for the petitioner and the respondent are present. Petitioner has filed this petition u/s. 9 of the Insolvency & Bankruptcy Code, 2016 and demand notice has been issued by the Advocate. Petitioner has not produced authorization letter on which basis the Advocate issued the demand notice. Petitioner is directed to file proper authorization within 7 days from today. Ld. Counsel for the respondent prayed that he may be given time to file reply. Prayer is allowed.

(2.) Reply may be filed within 7 days from today with a copy in advance to the opposite party. Ld. Counsel for the respondent has not filed Vakalatnama. He is directed to file Vakalatnama along with proper authorization. List on 16/11/2017.