SPARK ENGINEERING (P) LTD Vs. UNITECH LIMITED

JUDGEMENT

(1.) Learned Counsel for the petitioner is present. The Ld. Counsel for the petitioner is directed to comply with the provisions of Insolvency & Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016 and to serve a copy of the application along with annexures on the Corporate Debtor at its Registered Office.

(2.) Further, the petitioner is also directed to file the Certificate from the Bankers in relation to the unpaid debts of the petitioner. An Affidavit in relation to the notice of dispute, if any, received or not from the Corporate Debtor is also required to be filed in response to the notice of default under Section 8 of IBC on 2nd May, 2017. All the compliances as above as well as for other mandatory compliances prescribed under IBC,2016, which are required to be made, if any, shall be done within a period of nnp week.

(3.) Post the matter on 04.9.2017.