AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 61 words
Counsel for the Financial Creditor is present. The Registry is directed to issue notice to the Corporate Debtor. The Financial Creditor is permitted to serve private notice at the Registered Office Address of the Corporate Debtor by all modes and file proof of service along with affidavit on or before next date of hearing.
List the matter on 21st January, 2021.