GLOBAL COKE LIMITED Vs. HINDUSTAN ZINC LIMITED

JUDGEMENT

(1.) We have heard learned counsel for the petitioner. According to her there is an admission of the unpaid debt of Rs. 1.26 crores which is shown by emails dated 07.06.2017 (at page 315) . Learned counsel further contains that notice under Section 8 of IBC, 2016 was sent by speed post but no reply was received. Likewise, all the requirements of the IBC, 2016 like bankers certificate and the affidavit showing that no notice of dispute with regard to unpaid debt has been received, stand satisfied.

(2.) Notice to show cause to the respondents returnable on 09.01.2018 be issued as to why the petition be not admitted triggering the insolvency process, Process dasti. List for further consideration on 09.01.2018.