MAAN TRADING COMPANY Vs. BEST FOODS LTD

JUDGEMENT

(1.) Learned Senior Counsel for the petitioner submits that earlier the petition was filed under Section 9 of the Insolvency and Bankruptcy Code, 2016 but that was withdrawn due to technical defect vide order dated 10.11.2017 at Annexure A-15 with liberty to file fresh one on the same subject matter.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 inter alia contended 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 153 of the Paper Book on 18.11.2017 and the tracking report is at page 154 showing that the postal article was delivered. Further, it is submitted that the respondent had also 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. The petitioner is directed to collect notice from the Registry and send the same by Speed Post alongwith copy of the petition as well as at the e-mail address of the corporate-debtor available on the Master Data immediately and also to file affidavit of service alongwith the requisite documents at least three days before the date fixed.