R. Varadharajan, Member - (1.) Learned Counsel for the petitioner is present and represents that the notice of the application is required to be ordered to the respondent/corporate debtor.
(2.) In the circumstances, the petitioner is directed to take notice of this application upon the respondent company within a period of one-week, respondent company to show cause as to why this petition should not be admitted.
(3.) Process by dasti is permitted. Post the matter on 6th September 2017.;