Bikki Raveendra Babu, Member - (1.)Learned Advocate Mr. Wasif Ahmed S; Kadri present for Operational Creditor/ Petitioner. None present for Respondent.
(2.)Heard arguments of learned Counsel for Petitioner.
(3.)Petitioner is directed to serve notice of date of hearing along with copy of this order on Corporate Debtor and file proof of service.