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Judgment
5 paragraphs · 52 words
ORDER
125.
C.P (IB)-2787/MB/2018
Heard the argument of the Ld. Counsel for Operational Creditor. There is no representation from the Corporate Debtor. Till date, no reply has been filed, despite service of notice. This Petition is admitted.
Mr Sundararajan Devanathan, having Reg. No. IBBI/IPA-003/IP-N00097/2017-18/10972 is appointed as IRP.
Detailed judgment later on.