- (1.) None present for Operational Creditor/Petitioner. None present for Respondent. Proof of service of copy of petition on Respondent filed.
(2.) Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service.
(3.) Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Respondent.shall file its objections, if any, serving a copy in advance to petitioner.;