PAN CHEMICALS INC Vs. SAINATH TEXPORT LIMITED

JUDGEMENT

(1.) Mr. Atul V. Sood, Advocate for petitioner-Operational Creditor. Mr. Ajay Pal Singh Madaan and Mr. Aalok Jagga, Advocates for respondent/Corporate debtor.

(2.) Learned counsel for the petitioner at the very outset submits that there is a typographical error of date of demand notice in Form 4 (Annexure A-8) which in fact is 08.12.2017 but was typed as 21.12.2017.

(3.) The petitioner has also not filed tracking report in respect of despatch of copy of application and entire paper book though the postal receipt dated 21.12.2017 placed at page-66 of the paper book has been filed. Notice of these defects to the petitioner and Mr. Atul V. Sood, Advocate representing the petitioner accepts notice on behalf of the petitioner.