Section 11(1) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001
(1)Upon receipt of any application under section (5), the Designated Court shall issue to the financial establishment or to any other person whose property is attached and vested in the Competent Authority by the Government under section (4), a notice accompanied by the application and the affidavits and of the evidences recorded, if any, calling upon the said establishment and the said person to show cause on or before a date to be specified in the notice, why the order of attachment should not be made absolute.
