UCO BANK Vs. KKK COTSPIN PVT LTD

JUDGEMENT

(1.) Learned counsel for the petitioner-Financial Creditor inter alia contended that the amount in default committed by the respondent-Corporate Debtor is more than Rs. 36 crores. It is also submitted that the certificate under the Bankers Books Evidence Act, 1891 has been attached with each of the statement of accounts (Annexures A-21 to A-33) . Learned counsel has also handed over master data of the Corporate Debtor and the tracking report showing the delivery of the postal article containing copy of application and paper book to the Corporate Debtor on 25.10.2017.

(2.) Notice of this petition to the respondent-Corporate for 20.12.2017 to show cause as to why this petition be not admitted. The petitioner-Bank is directed to collect the notice from the Registry of the Tribunal and send it to the respondent-Corporate Debtor by Speed Post along with copy of petition as well as at the e-mail address of the Corporate Debtor immediately and file affidavit of service supported by copy of postal receipt, tracking report and email at least one day before the date fixed.

(3.) In view of the fact that the proposed Resolution Professional is already having certain other assignments, learned counsel for the petitioner-Financial Creditor seeks time to file fresh written communication in Form 2. Let the needful be done within seven days.