- (1.) Learned Advocate Mr. Tarak Damani i/b Learned Advocate Mr. B K Damani present for Financial Creditor/Petitioner.
(2.) None present for Respondent. Petitioner is directed to serve notice of date of hearing along with copy the petition on Respondent along with copy of order by Registered post / speed post with acknowledgment due and file proof of service.
(3.) Respondent shall file its objections, if any, within one week from the date of service of notice serving a copy in advance to petitioner.;