JUDGEMENT
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(1.) Learned FCA Mr. J N Tikku present for Operational Creditor/Petitioner. None present for Respondent. Petitioner filed affidavit stating that attempts made to serve notice by hand not successful. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service.
(2.) Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.
(3.) Respondent shall file its objections, if any, serving a copy in advance to petitioner.;
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