PRADEEP M R Vs. MERCHEM LIMITED

JUDGEMENT

(1.) Counsel for the Applicant present. As per the direction given on 21.12.2017, private notice has been served on the Corporate Debtor which was sent on 28.12.2017. The postal receipt, delivery report and copy of the notice are placed on record along with an affidavit. The service effected on the Corporate Debtor is held sufficient.

(2.) The Corporate Debtor is proceeded ex parte. Matter is posted for arguments. Put up on 15.01.2018 at 10.30 A.M.