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Judgment
IA No. 1368/2023
The present application has been filed for revival of CP(IB) No. 185/Chd/Hry/2019 which was disposed of on 15.12.2022 for default committed by the respondent-corporate debtor.
Heard. Issue notice of this application to the respondent(s). The applicant shall collect the notices from the Registry and send the same by speed post as well as by e-mail, if available, immediately to the respondent(s) at their registered address attaching therewith copy of the application and the entire paper book and the copy of this order.
In case, the service of speed post on the aforesaid respondent(s) is not effected, the applicant shall adopt the mode of substituted service and the notice of hearing be advertised in two daily newspapers (one English and one Hindi) having wide circulation in the area.
The applicant shall file affidavit of service supported by postal receipt, tracking report, paper clippings and copy of e-mail within two weeks.
Reply be filed within two weeks after receipt of notice with a copy in advance to the counsel opposite. List on 26.09.2023.