MACK TELECOM SERVICES PVT LTD Vs. GANESH DAS

JUDGEMENT

(1.) Present tionflled by the CorP (BPlicant for initiatirja tpferate insolvency resolution prcer Section 10 of l&B Code, 2016 JaTherefore, it is necessary to order notice to the creditors whose value is around Rs.2.00 lakhs and above among the list of creditors filed with the Tribunal.

(2.) The petitioner company to collect the notices prepared in the name of creditors with the above ceiling and serve on the creditors and also to file proof about service. List it on 08.12.2017.