SUSHMA AVASTHI Vs. PAMAL INFRATECH PVT LTD

JUDGEMENT

(1.) The provisions of Section 8 of the Insolvency and Bankruptcy Code, 2016 have not been complied with in many respects. Likewise, the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 and the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 are also required to be complied with.

(2.) Let the needful be done within two weeks because the petition as it is incomplete and is liable to be dismissed. List on 23.05.2017.