SURABHI ENTERPRISES PVT LTD Vs. RHD ENTERPRISES LTD

JUDGEMENT

(1.) Ld. Counsel for the operational creditor is present.

(2.) Petitioner has filed the petition u/s. 9 of the Insolvency and Bankruptcy Code, 2016.

(3.) As per directions of the Hon'ble NCLAT in Innoventive Industries case notice is to be issued on the corporate debtor. Registry is directed to issue notice on the corporate debtor and handover the same to the petitioner for making effective service on the corporate debtor and file affidavit of service within 7 days from today.