CAPITAL FIRST LTD Vs. JONSONS TAPES LTD

JUDGEMENT

(1.) Learned counsel for the petitioner present and requests for some time to verify and come before this tribunal in relation to whether the notices undersection 8 of Insolvency and Bankruptcy, Code 2016 has been served and notice of any dispute has been received from the corporate debtor.

(2.) Post the matter on 26th July 2017 for the said propose.