Bikki Raveendra Babu, Member - (1.) Learned PCS Mr. Ajay Antarkar present for Applicant/ Financial Creditor. None present for Respondent.
(2.) Letter received from Savla & Associates who did not even file Vakalatnama for Respondent suggesting the ways and means how to dispose of the case and when the matter should be posted.
(3.) This Adjudicating Authority is not supposed to take notice of such letters from the learned Counsel who did not even choose to file Vakalatnama.;