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Judgment
8 paragraphs · 236 wordsMembers of the Bar are abstaining from work.
CA No. 577/2019
This application has been filed by the Financial Creditor for condonation of delay of 56 days in refiling the petition. For the reasons mentioned in the application, the same is allowed and the delay of 56 days in refiling the petition - CP (IB) No. 392/Chd/Hry/2019 is condoned.
Accordingly, CA No. 577/2019 stands disposed of.
CP (IB) No. 392/Chd/Hry/2019
Notice of this petition to the respondent-corporate debtor for 04.10.2019 to show cause as to why this petition be not admitted. The petitioner is directed to collect the notice from the Registry and send the same by Speed Post immediately to the respondent-corporate debtor at its registered office address attaching therewith copy of the petition and the entire paper book and also at the e-mail address available on the master data of the respondent-company. The petitioner shall file affidavit of service supported by postal receipt, tracking and copy of e-mail report at least a week before the date fixed.
In case the service through 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 Hind) having wide circulation in the area.
The Registry is directed to send a copy of this order to the petitioner preferably through e-mail.