SAHARA FINCON PRIVATE LIMITED Vs. TIRUPATI CERAMICS LTD

JUDGEMENT

(1.) Mr. Ajay Ghangas, Advocate for Financial Creditor. None for Corporate Debtor. The petitioner has filed affidavit accompanied by copy of reply to the Demand Notice received from the Respondent-Corporate Debtor. The petitioner has also filed affidavit along with fresh communication in Form No. 2 of the proposed Insolvency Resolution Professional which seems to be in order. This petition be listed for arguments on 23.08.2017. Notice of this petition be also sent to the Respondent-Corporate Debtor to show cause as to why the petition be not admitted. Copy of the petition and the entire Paper Book be sent with the Notice by Speed Post as well as at the email address of the respondent available on the MCA portal immediately. The learned counsel for the Financial Creditor is directecTcollect the notice from the Registry and send the same to the aforesaid and to file affidavit of compliance along with copy of postal receipt, track report and copy of email at least two days before the date fixed.