SRS FINANCE LTD Vs. OMEGA JEWELLER PVT LTD

JUDGEMENT

(1.) Ld. Counsel for the petitioner is present. Ld. Counsel for the petitioner is directed to file the master data in relation to the corporate debtor as available in the MCA record. The petitioner is also directed to file aicertificate of registration of the IRP as mentioned in the application. It is also directed that another notice be taken to the corporate debtor by the petitioner in relation to the next date of hearing which is fixed on 10.01.2018.