JUDGEMENT
Bikki Raveendra Babu, Member -
(1.) Learned Advocate Mr. Aditya Mewara present for Operational Creditor/ Petitioner.
(2.) None present for Corporate Debtor. Service affidavit filed. Affidavit as required by clause (b) of sub section 3 of section 9 of the code. The petitioner company's bank account copy and audit report copy filed. Heard arguments of Learned Counsel for petitioner.
(3.) For orders 18.05.2017.;
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