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Judgment
4 paragraphs · 85 words
Counsel for the Financial Creditor has filed an affidavit of service which shows that the notice on the Corporate Debtor serves by way publication of newspaper. Despite service of notice.
There is no representation from the Corporate Debtor side, and the Corporate Debtor has filed no reply.
We have heard the argument of the Ld. Counsel for the Financial Creditor
The petition is admitted and Mr Ram Ratan Kanoongo, having registration No.IBBI/IPA-001/IP-P00070/2017-18/10156 is at this moment appointed as Interim Resolution Professional. Detailed judgement later on.