SANJAY ARORA Vs. TECHNOPAK ADVISORS PVT LTD

JUDGEMENT

(1.) Ld. Counsel for the Petitioner is present. It is seen from the records filed with the typed set of documents along with application that at p.54 a demand notice has been issued to the Corporate Debtor by Ld.

(2.) Counsel for the Petitioner on behalf of Petitioner. For the issuance of demand notice, we do not find any authorization. Ld.

(3.) Counsel for Petitioner to answer whether notice under Section 8 can be issued by an advocate on behalf of the Operational Creditor.