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Judgment
ORDER
Advance notice was served upon the Respondent but no one appeared. We direct Petitioner as well as Registry to send notice to the Respondent by speed post as well as E-mail and file affidavit of proof of service.
This application is filed under Section 95 of the Code seeking initiation of Insolvency Resolution Process against Mr. Paresh Thakkar, the personal guarantor of the Corporate Debtor, namely, M/s. Devnandan Builders Pvt. Ltd.
Interim Moratorium under Section 96 of the Code shall commence from the date of application. The RP, as suggested by the Applicant, Mr. Hiten Ratilal Abhani, Registration No. IBBI/IPA-001/IPP-02068/2020-2021/13231, is directed to file report within ten days.
Matter stands adjourned to 12.09.2022.