JUDGEMENT
Manorama Kumari, Member -
(1.) Learned Advocate Mr. Pavan Godiawala present for Operational Creditor/Petitioner. None present for Respondent.
(2.) Proof of service of notice on Respondent filed which is delivered by way of hand. Notice issued by the Registry is returned with a postal remark "left". Ms. Kavitha Konreddy appeared and submitted that only yesterday evening she has come to know with regard to the hearingof the instant petition.
(3.) Due to want of time she could not engage lawyer and/ or file any Vakalatnama so as to show her appearance in the matter. Hence, prayed for some time. Petitioner on the other hand no objections if time is granted.;
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