- (1.) Heard learned Counsel for the petitioner on admission of the matter.
(2.) Admit. Shri B.C. Meena, the Official Liquidator, who is present in the Court, accepts notice on behalf of the respondent. The matter is complete. A copy of the application is furnished to the Official Liquidator by the counsel for the petitioner.
(3.) Looking to the nature of the case the application is taken up for final hearing.;