Bikki Raveendra Babu, Member - (1.) Learned PCS Mr. Dhiren Dave present for Financial Creditor/ Petitioners. None present for Respondent. Proof of dispatch of copy of application on Respondent filed.
(2.) Petitioner shall file proof of service of copy of application on Respondent. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.
(3.) Lh Respondent shall file its objections, if any, serving a copy in advance to petitioner. Petitioners are directed to file statement of their bank account in order to show that they lend money to Respondent.;