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Judgment
9 paragraphs · 180 wordsHeard learned counsel for the petitioner. Nobody appears for the judgment debtors/respondents.
Learned counsel submits that as per affidavit of service notice through speed post and dasti could not be served but it has been sent through email.Â
In the facts of the case, it is deemed just and proper to direct the petitioner to serve fresh notice to both the judgement debtors through paper
publication in two leading newspapers of the concerned area, one should be in vernacular. Affidavit of service should be filed within four weeks.Â
From the submissions it appears that both the judgement debtors are facing proceedings under the Insolvency and Bankruptcy Code and whereas
order of NCLT, Bangalore is pending in respect of respondent no. 1 an order of moratorium has already been passed in respect of respondent no. 2.
As prayed, petitioner may take requisite steps to protect its interest in the aforesaid proceedings.
Let this matter be listed before the Court of Registrar on 9.3.2022 for passing necessary orders and directions to make the execution application ready
for hearing, to the extent possible.