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Judgment
RST. A (IBC)/6(CH)2024
The file has been taken up on urgent mentioning. This application has been filed under Rule 11 and Rule 48 of the NCLT Rules, 2016.
Heard. Issue notice of this application to the respondent. The applicant shall collect the notice from the Registry and send the same by speed post as well as by e-mail, if available, immediately to the respondent at his registered address attaching therewith a copy of the application and the entire paper book and the copy of this order.
In case, the service of speed post on the aforesaid respondent is not effected, the applicant shall adopt the mode of substituted service, and the notice of hearing be advertised in two daily newspapers (one English and one Hindi) having wide circulation in the area.
The applicant shall file an affidavit of service supported by postal receipt, tracking report, paper clippings, and copy of e-mail within two weeks.
Reply be filed within two weeks after receipt of notice with a copy in advance to the counsel opposite. Rejoinder thereto, if any, be filed two weeks thereafter with a copy in advance to the counsel opposite.
List on 09.05.2024.