SHREE BALAJI ENGINEERS Vs. ASIA MOTORWORKS LTD

JUDGEMENT

(1.) Learned Advocate Mr. Tirth Nayak present for Operational Creditor/ Applicant.

(2.) None present for Respondent. Proof of copy of dispatch of application on Respondent filed. Petitioner is directed to file section 9 (c) of code certificate. Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service. List the matter on 23.10.2017 for objections of Respondent and for hearing before admission.