PARSHWANATH ENTERPRISE Vs. ANIL TECHNOPLUS LTD

JUDGEMENT

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

(2.) Petitioner is directed to file certificate as required by section 9 (c) of the code from the financial institution that maintained account of the operational creditor. 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.

(3.) List the matter on 18.12.2017 for objections of Respondent, if any, and for hearing before admission.