Oriental Bank Of Commerce vs Cheema Spintex Ltd.

Members of the Bar are abstaining from work.

Affidavit of service has not been filed by the petitioner.

Fresh notice of this petition to the respondent-corporate debtor for 17.09.2019 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 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 e-mail 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 e-mail 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 newspapers (one English and one Hindi) having wide circulation in the area.

The corporate debtor is given the opportunity of filing reply/objections, if any, at least one week before the date fixed with a copy in advance to the counsel opposite and rejoinder thereto, if any, may be filed at least three days before the date of hearing with a 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.