MAHANAGAR TELEPHONE NIGAM LIMITED Vs. MOHD SHER BAHADUR

JUDGEMENT

(1.) The present revision petition has been filed by Mahanagar Telephone Nigam Limited (MTNL) against the impugned orders dated 28.01.2010 and 05.05.2011 passed by the learned Insolvency Judge in I.No. 15/05 dismissing the applications under Order IX Rule 7 CPC and Order VII Rule 11 CPC respectively filed by MTNL.

(2.) For the sake of convenience the parties herein are being referred to by their names and as per their status in the present petition.

(3.) Mohd. Sher Bahadur has been served by way of substituted service, however, there is no appearance on his behalf and therefore, he is proceeded ex-parte