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Judgment
2 paragraphs · 94 words
This application is filed under Section 95 of the Code seeking initiation of Insolvency Resolution Process against the personal guarantor of the Corporate Debtor, namely, M/s. Regent Granito (India) Ltd. Issue notice to the Respondent.
The applicant is directed to serve notice to the Respondent and file affidavit of service of notice within two weeks. Interim Moratorium under Section 96 of the Code shall commence from the date of application. The RP, as suggested by the Applicant, Shri Vinod Tarachand Agrawal is directed to file report within ten days. List the matter on 06.06.2022