Kashiratan Enterprises vs Jhamb Cottons Limited

Members of the Bar are abstaining from work.

Affidavit of compliance has been filed vide diary No. 3954, dated 07.08.2019 for rectifying the defects pointed out vide order dated 01.08.2019.

Issue notice of this petition to the respondent-corporate for 03.10.2019 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 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 respondent-corporate debtor is not effected, the petitioner shall adopt a substitute mode of service and the notice of hearing be advertised in two newspapers (one English and one Hindi) having wide circulation in the area. The next date of hearing is fixed for 03.10.2019.

Opportunity is granted to the respondent-corporate debtor to file reply/objections, if any, at least two weeks before the date fixed with copy in advance to the counsel opposite and rejoinder thereto, if any, may be filed at least one week before the date of hearing with copy in advance to the counsel opposite.

The registry is directed to send a copy of this order preferably by e-mail to the petitioner for necessary compliance and intimation to the respondent-corporate debtor, if any.