IDBI LTD Vs. WIND WORLD (INDIA) LTD

JUDGEMENT

(1.) Learned Advocate Mr. Dinesh with Learned Advocate Ms. Nikitha Menon i/b India Law LLP present for Financial Creditor/Petitioner.

(2.) 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 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.

(3.) Respondent shall file its objections, if any, serving a copy in advance to petitioner.