ALLAHABAD BANK Vs. SUPREME TEX MART LTD

JUDGEMENT

(1.) The petitioner has filed CA No.137/2017 along with the documents in compliance with the order 04.09.2017. Learned counsel for the petitioner has handed over the original sanction letter from the Bank for initiating the insolvency resolution process. Let it be taken on record. Track Report of the Postal Department is also attached as Annexure A-24, showing proof of delivery of the copy of petition along with the entire Paper Book to the respondent-corporate debtor on 21.08.2017.

(2.) Notice of this petition be issued to the respondent-corporate debtor for 29.09.2017 to show cause as to why this petition be not admitted. Notice be collected from the Registry and the same be sent along with copy of the petition by Speed Post as well as at the e-mail address available on the master data of the company immediately and file compliance affidavit at least two days before the date fixed along with postal receipt, track report and the copy of e-mail