AGARWAL ALLOYS Vs. DAYAL COMMERCIAL CO PVT LTD

JUDGEMENT

(1.) Ld. Counsel for the operational creditor is present. No one is present from the corporate debtor's side.

(2.) Court Officer is directed to issue notice of admission to the corporate debtor and hand over the same to the petitioner for effective service on the corporate debtor.

(3.) Petitioner is to serve the notice of admission on the corporate debtor and file affidavit of service within 7 days from today. List it on 19/01/2018 for admission.