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Judgment
Ms. Shweta Maske i/b Nehru & Co. counsel appearing for the Applicant is present through virtual hearing. None appeared for Corporate Debtor.
I.A.2576/2021
Counsel appearing for the petitioner filed service affidavit dated 29.03.2022 along with copy of notice, postal receipt and track report evidencing service of notice on the Corporate Debtor for today’s hearing. Notice is duly served through Registered Post. Corporate Debtor did not choose to appear despite notice. Service is held sufficient and the Corporate Debtor is set ex-parte.
Heard the counsel appearing for the applicant in the above Interlocutory Application bearing No. 2576/2021. The I.A. 2576/2021 is allowed setting aside the earlier default order dated 11.08.2021 subject to payment of cost of Rs. 25,000/- payable to the “Prime Minister Relief Fund” within two weeks from today. The petitioner shall file compliance affidavit before the next date, failing which the earlier default order dated 11.08.2021 holds good. List the main company petition on 02.05.2022.