INNOVSOURCE PRIVATE LTD Vs. GETIT GROCERY PVT LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner is present. It has been gathered from the record that the Certificate from the Bankers as required under Section 9 (3) (c) has not been annexed. It is also seen that the application along with the annexures are required to be served on the Corporate Debtor in accordance with the Insolvency & Banakruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016 which has not been done.

(2.) The petitioner is directed to take notice to the Corporate Debtor by e-mail at the e-mail address of the Corporate Debtor as reflected in the Companys' Master Data maintained at the website by MCA. Further, the petitioner is also directed to take notice through post.

(3.) Dasti Process is also allowed.For all the above compliances, a week's time is granted. Petitioner to file affidavit of compliance and of service on or before the next date of hearing.