AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 152 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents. It appears that respondent no. 1 is suffering an insolvency
proceeding whereas notices on respondent no. 2 and proposed respondent Mr. Sachin Narayan could not be served with a note that address was
insufficient.Â
Learned counsel for the petitioner prays that Mr. Sachin Narayan is contesting an order of this Tribunal by filing a Writ Petition in Karnataka High
Court and, therefore, petitioner will try to serve him notice of M.A. No. 340 of 2021 by serving it on the counsel in that proceeding or else petitioner
will take steps on behalf of respondent with notice of M.A. No. 340 of 2021 through paper publication. That may be done through publication in two
leading newspapers of the concerned area; one should be vernacular. Affidavit of service may be filed within four weeks.
Post the matter under the same head on 14.2.2022.