R Varadharajan, Member - (1.) Learned Counsel for the petitioner is present.
(2.) Learned Counsel for the petitioner want some more time to file the Proof of Service in relation to the notice directed to be sent by the petitioner to the Corporate Debtor vide order dated 15.09.2017. For the said purpose two days' time is granted.
(3.) Post the matter on 12th October 2017.;