MANEK ENTERPRISE Vs. ANIL MINES & MINERALS LTD

JUDGEMENT

(1.) Learned Advocate Ms. Natasha Sutaria present for Operational Creditor/ Petitioner. None present for Respondent. Proof of dispatch of application on Respondent filed. Petitioner shall file proof of service of copy of application on the Respondent. Petitioner is directed to serve notice of date of hearing along with copy of order and file proof of service. It is noticed that petitioner not filed any authority letter authorising one of the partner to issue notice to the corporate debtor as required by section 8 of the code. Petitioner also not file partnership deed. Respondent shall file its objections, if any, serving a copy in advance to Petitioner. List the matter on 17.11.2017 for objections of Respondent and for hearing before admission.