ADITI ENGINEERING Vs. TECPRO ENGINEERS LTD

JUDGEMENT

(1.) In pursuance of order dated 24.08.2017, learned Counsel for the petitioner has filed an affidavit placing on record a certificate from the Financial Institutions, i.e., Oriental Bank of Commerce and State Bank of India. Another affidavit has also been filed showing that the service on respondent has been effected at Adyar (Chennai) on 30.08.2017. Notice to show cause for 21sL September, 2017 to the respondent be issued as to why this petition be not admitted. Process dasti as well.

(2.) List the matter on 21st September, 2017.