ASHOK KUMAR AGARWALA Vs. SWAN ALUMINIUMS PVT LTD

JUDGEMENT

(1.) As per office report the application in the format has been filed but it is still under scrutiny of the Registry as the same was filed on 14/07/2017. Office has also reported that only one set of the application has been filed and that too without annexures.The application is not even completely page marked. Learned counsel for petitioner submits that objections to be raised by the Registry shall be removed within three days. The Registry has not listed the application so far for the said reasons.

(2.) List the matter on 24.07.2017. The petitioner would also ensure compliance of the despatch of the copy of the application with the entire Paper Book to the Corporate Debtor at its latest address by Registered Post / Speed Post in terms of Section 7(2) of the Insolvency and Bankruptcy Code, 2016. Consequences of not making the compliance so far are left open