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Judgment
Heard Mr. Pankaj Khullar, the learned counsel for the petitioner.
Issue notice of this petition to the respondent-corporate debtor for 28.10.2020 to show cause as to why this petition be not admitted. The petitioner shall collect the notice from the Registry and send the same immediately to the respondent-corporate debtor at its registered address by speed post along with copy of petition and the entire paper book and the copy of this order as well as at the email address of the respondent-corporate debtor, as available on the master data of the company and file affidavit of service along with copy of postal receipt, tracking report and copy of email at least seven days before the date fixed.
In case, the service of speed post on the corporate debtor is not made, the petitioner shall adopt the mode of substitute service and the notice of hearing be advertised in two daily newspapers (one English and one Hindi) having wide circulation in the area. The next date of hearing is fixed for 28.10.2020.
The corporate debtor is given the opportunity of filing reply/objections, if any, within four weeks after receipt of notice with a copy in advance to the counsel opposite and rejoinder thereto, if any, may be filed two weeks thereafter with a copy in advance to the counsel opposite.