ALLAHABAD BANK Vs. GUJARAT FOILS LTD

JUDGEMENT

(1.) Learned Advocate Mr. Pranav Desai present for Applicant/ Financial Creditor. None present for Respondent. Proof of dispatch of copy of application on Respondent filed.

(2.) Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service. List the matter on 12.09.2017 for objections of Respondent, if any and for hearing before admission.