BHAGWATI CORPORATION Vs. SHRINIDHI LAMINATES LTD

JUDGEMENT

(1.) Learned Advocate Mr. Anip Gandhi present for operational creditor/ Applicant.

(2.) None present for Respondent.

(3.) Applicant filed affidavit stating that he complied with section 9(c) of the code. Applicant also filed proof of service of notice on Respondent. None appeared for Respondent. Objections not filed. Applicant is directed to file copies of reply notices dated 16.11.2016 to the statutory notices issued under section 138 of NI Act by Applicant.