KOTAK RESOURCES Vs. RANINGA ISPAT PVT LTD

JUDGEMENT

(1.) Learned Advocate Mr. Rasesh Parikh with Learned Advocate Mr. Kishan Dave present for Financial Creditor/Petitioner.

(2.) None present for Respondent. Proof of service of copy of petition on Respondent filed along with track report. 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 under acknowledgment and file proof of service. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Respondent shall file its obj ections, if any, serving a copy in advance to petitioner.

(3.) List the matter on 22.12.2017 for objections of Respondent, if any, and for hearing before admission.