MAAN ENTERPRISES Vs. BEST FOODS LTD

JUDGEMENT

(1.) Learned Senior Counsel for the petitioner inter alia contends that earlier the petition was filed under Section 9 of the Insolvency and Bankruptcy Code, 2016 but that was withdrawn due to technical defect vide order dated 10.11.2017 at Annexure A-15 with liberty to file fresh one on the same subject matter.

(2.) It is further submitted that the Demand Notice dated 15.11.2017 was sent afresh by Speed Post and its copy is at Annexure A-7 as per postal receipt at page 135 of the Paper Book on 18.11.2017 and the tracking report is at page 137 showing that the postal article has been delivered. Further, it is submitted that the respondent had sent reply to the Demand Notice which is at Annexure A-8.

(3.) Notice of this petition for 30.01.2018 to the respondent-corporate debtor to show cause as to why this petition be not admitted.