Section 7(7) in Insolvency And Bankruptcy Code, 2016
(7)The Adjudicating Authority shall communicate-(a)the order under clause (a) of sub-section (5) to the financial creditor and the corporate debtor;(b)the order under clause (b) of sub-section (5) to the financial creditor, within seven days of admission or rejection of such application, as the case may be.
