FOSECO INDIA LTD Vs. EVERON CASTINGS PVT LTD

JUDGEMENT

(1.) Counsel for the petitioner present. No representation on behalf of respondent. Counsel for the petitioner submitted that copy of the petition has already been sent to the respondent and prior to the filing of the Petition, notice has also been sent to the respondent. In the interest of justice, one opportunity for appearance of the respondent is given.

(2.) Counsel for the petitioner also is directed to issue private notice along with copy of the Petition to the respondent and file the proof of sending and delivery thereof along with an affidavit by the next date of hearing. Registry is also directed to issue fresh notice to the respondent.

(3.) Counsel for the petitioner is further directed to file an affidavit and bank statement as per Section 9 (3) (b) & (c) of I&B Code, 2016.