SANDESH LTD Vs. REALM MEDIA SOLUTIONS PVT LTD

JUDGEMENT

(1.) Learned Counsel for the Petitioner is present. Learned Counsel for the Petitioner seeks some time to file the proof of service of notice of default issued under Section 8 of Insolvency and Bankruptcy Code, 2016 to the Corporate Debtor.

(2.) Further, Learned Counsel for the Petitioner seeks some time to furnish Board Resolution authorising the named person to issue the said notice. In addition, Petitioner will also comply with provisions of Section 9(3) (b) and 9(3) (c) of IBC, 2016 within a period of one week Post the matter on 20.12.2017.