M S MOTORS Vs. PREET TRACTORS PVT LTD

JUDGEMENT

(1.) Mr. Yash Pal Gupta, Advocate for Petitioner. None for the Respondent.

(2.) Learned counsel for petitioner has filed affidavit of service along with certificate from the HDFC Bank, the Financial Institution required under Section 9(3) (c) of the Insolvency and Bankruptcy Code, 2016 along with the postal receipt of the despatch of notice with copy of the petition by Speed Post and the Track Report showing delivery of notice to the respondent. Copy of the e-mail sent at the e-mail address available on master data of the company is at page 22 of the Paper Book. There is no representation from the respondent. List the matter for arguments on 18.09.2017.