M S ENTERPRISE Vs. SHREENIDHI WOODTECH PVT LTD

JUDGEMENT

(1.) Learned Advocate Mr. Vishal Dave present for Operational Creditor/ Petitioner. None present for Respondent. Proof of dispatch of copy of application on Respondent filed. Petitioner shall file proof of service of application. Petitioner is directed to serve notice of date of hearing along with copy of order and file proof of service.

(2.) Respondent shall file its objections, if any, serving a copy in advance to Petitioner. List the matter on 16.11.2017 for objections of Respondent and for hearing before admission.