Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Shashvata Shukla present for Operational Creditor/ Petitioner. None present for Respondent.
(2.) Heard arguments of Learned Counsel for Petitioner/ Operational Creditor.
(3.) Petitioner is directed to issue notice to Respondent/ Corporate Debtor informing the date of hearing along with copy of this order and shall file proof of service.;