IN RE Vs. PARKER HANNIFIN INDIA PVT LTD

JUDGEMENT

(1.) Ld. Counsels for the petitioner are present. Petitioner has filed this petition under section 9 of the IBC, 2016. He has annexed the copy of the notice which is served on the respondent Corporate Debtor which is at page 53 of the petition.

(2.) But this notice is not in form No.3 prescribed under sub-clause (a) of sub-rule (1) of Rule 5 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

(3.) Before filing a petition u/s. 9 of IBC, 2016 notice in Form 3 is to be served on the Corporate Debtor 10 days in advance.