SAKTHI ENERGY PVT LTD Vs. SERVALAKSHMI PAPER LTD

JUDGEMENT

(1.) The application has been moved under section 9 of the I&B Code, 2016. All the requirements are fulfilled by the petitioner. It has also been submitted that the notice u/s 8 has also been sent thereafter. At the time of filing of petition, notice was sent to the corporate debtor. The proof of delivery of notice dated 07.06.2017 is filed. Thereafter, e-mail communication has also been made on 9.6.2017 and 10.6.2017. Inspite of these, the corporate debtor chose not to appear before this Bench. However, in the interest of justice, one more opportunity is granted to the corporate debtor for his appearance. The Registry is directed to issue a short notice returnable within ten days to the corporate debtor. Put up on 21.06.2017 at 02.30 P.M.