- (1.) Ms.Ambili Menon, Counsel for petitioner present. She submitted that the application is filed u/s 9 of the I&B Code, 2016. No representation on behalf of the respondent. All the formalities are complete except sending of copy of the application to the respondent. The Registry is directed to issue fresh notice to the Respondent. Counsel for petitioner is directed to issue private notice to the respondent and also send a copy of the petition along with documents relied upon. He is directed to file the proof of sending and serving the notice to the respondent by way of an affidavit by the next date of hearing. Put up on 20.06.2017 at 02.30 P.M.;