IN RE Vs. EXCLUSIVE ENGINEERS PVT LTD

JUDGEMENT

(1.) Ld. Counsel for the corporate debtor is present. Corporate Debtor has filed this petition u/s. 10 of the Insolvency and Bankruptcy Code, 2016. Let notice be issued to the financial creditor, Union of India represented by the Chief Engineer (Navy) , Military Engineer Services, Pin 900 045, C/o. 56 APO, Station Road, Vishakhapatnam 530 004. Court Officer is directed to issue notice of admission to the financial creditor, Union of India and hand over the same to the petitioner for effective service on the financial creditor. Petitioner is to serve the notice of admission on the financial creditor and file affidavit of service within 7 days from today. List it on 31/01/2018 for admission.