NATURAL CAPSULES LTD Vs. CHEMCAPS LTD

JUDGEMENT

(1.) In compliance of the order dated 29.05.2017 petitioner has complied with the provisions of Section 9(3)(c) and has placed on record a copy of the bankers' certificate issued by the State Bank of India dated 09.06.2017 stating that as per the bank record the amount of Rs. 5,03,604.20/- has not been credited to its account.

(2.) During the course of dictation, it is found that the notice of the petition has not been issued to the respondent nor the petition has otherwise been served in terms of Rule 6 (2) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

(3.) Accordingly, let a notice of the petition be issued to the respondent returnable on 13.11.2017. Process dasti as well. List for further consideration on 13.11.2017.