Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Rajesh Bohra present for Corporate Debtor/ Petitioner. None present for Respondents. Proof of dispatch of copy of petition filed. Heard arguments of Learned Counsel for Petitioner. Petitioner is directed to file the documents relating to the proceedings pending or disposed of before the DRT and BIFR. Petitioner is directed to issue notice of date of hearing along with copy of this order on the Creditors and file proof of service. List the matter on 18.05.2017 for hearing before admission.;