- (1.) Learned Advocate Mrs. Natasha Sutaria present for Operational Creditor/Petitioner. Learned Advocate Mr. Jigar Patel present for Respondent.
(2.) Respondent requested for time for filing obj ections which he did not filed earlier as some settlement talks were going on. Since there is no possibility of settlement Respondent wish to file its objections.
(3.) Respondent is allowed to file its objections within 4 days serving a copy in advance to petitioner.;