Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Mihir Parikh present for Applicant/ Financial Creditor. None present for Respondent. Proof of service of copy of application on Respondent filed.
(2.) Applicant is directed to comply with column 7 of part v. of Form-1 copies of entries in a Bankers Books in accordance with Bankers Books Evidence Act. fa Applicant Counsel who is present in Court is informed to rectify the above said defects and it amounts to notice under proviso to section 7(5) of the code.
(3.) Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service. List the matter on 01.09.2017 for objections of Respondent, if any and for hearing before admission.;