MURALI SUNDARAM Vs. AIR CARNIVAL PVT LTD

JUDGEMENT

(1.) Counsel for the Petitioner present and filed an application under section 9 of the IBC, 2016 and fulfilled the requirements under section 9(3) (b) and(c) of l&B Code, 2016 including the statutory notice that was sent to the Corporate Debtor. It has also been placed on record that at the time of filing the petition, the service was effected on the Respondent in support of which the Applicant has filed an affidavit along with proof of service on the Corporate Debtor.

(2.) However, keeping view the principle of natural justice, a short notice is also ordered by directing the Registry to send notice to the Corporate Debtor and the Petitioner is also directed to send a private notice to the Registered Office of the Corporate Debtor by way of speed post along with the copy of the petition and file proof along with an affidavit on the next date of hearing.

(3.) Put up on 15.09.2017 at 10.30 A.M.