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Judgment
ORDER
IA No.536/2023
In compliance of the previous order dated 10th October, 2023, an additional affidavit has been filed vide I.A. No.536 of 2023 attaching therewith the additional documents. The IA is allowed and the additional documents are taken on record.
As per this affidavit at page No.9 which is a certificate given by the Auditor, there are no Financial Creditors in the company. Further, at page No.10, it has been certified that there are 20 Operational Creditors. The complete addresses of these Operational Creditors are at page No.12 of the said application itself.
Issue notices to all the Operational Creditors as per the list attached at page No.10 on the addresses mentioned at page No.12 through e-mail as well as by way of postal/ courier mode returnable within a period of two weeks. The affidavit of service would be filed within one week, thereafter, the reply/ response by any of these Operational Creditors be filed within a period of two weeks after receiving the notice to the present application.
Issue notice to the IBBI also returnable within two weeks.
Let the matter be adjourned for further hearing on 18th December, 2023.