Bikki Raveendra Babu, Member - (1.) None present for Operational Creditor/Petitioner. None present for Respondent. Proof of dispatch of copy of application on Respondent filed. Petitioner shall file proof of service of copy of application on Respondent.
(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.;