Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Aditya Mewara present for Petitioner/ Operational Creditor. None present for Corporate Debtor. Heard Learned Counsel for Petitioner. Petitioner is directed to file (A) An affidavit as required by clause b of sub section 3 of section 9. (B) A copy of certificate from the financial institution maintaining the accounts from the operational creditor. (C) Evidence relating to default. (D) Issue notice of date of hearing to the Corporate Debtor and serve a copy of this order on corporate debtor and file proof of service. This order is informed to the Learned Counsel for the Operational Creditor and it is a notice issued under the rule under the proviso to sub section 5 of section 9 of the Code.
(2.) List the matter on 15.05.2017 for hearing before admission.;