DENA BANK Vs. PEACE INFRASTRUCTURE PVT LTD

JUDGEMENT

(1.) Learned Advocate Mr. Raju Kothari present for Financial Creditor/Petitioner. None present for Respondent.

(2.) Proof of service of notice of date of hearing on Respondent filed. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Respondent shall file its objections, if any, serving a copy in advance to petitioner. List the matter on 12.12.2017 for objections of Respondent, if any, and for hearing before admission.