ALLAHABAD BANK Vs. SAI INFOSYSTEM (INDIA) LTD

JUDGEMENT

(1.) Learned Advocate Ms. Kshama Sheth present for Financial Creditor/ Petitioner. None present for Respondent. Proof of dispatch of copy of application on Respondent filed. Petitioner filed affidavit stating that copy of application sent to the corporate debtor returned unserved as "left". Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service. Petitioner shall sent notice to corporate debtor informing the date of hearing by mail along with copy of application and copy of this order.

(2.) 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 22.11.2017 for objections of Respondent and for hearing before admission.