M S ENTERPRISE Vs. SHREENIDHI WOODTECH PVT LTD

JUDGEMENT

(1.) Learned Advocate Mr. V. J Dave present for operational creditor/ Applicant. None present for Respondent. Learned Advocate Mr. V. J Dave filed Vakalatnama for Applicant.

(2.) Proof of dispatch and service of copy of application on respondent filed.

(3.) Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service.