Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Vishal Raval present for Financial Creditor/Petitioner.
(2.) None present for Respondent. Proof of dispatch of application on Respondent filed. Respondent filed copy of order dated 06.11.2017 passed by Hon'ble High Court of Gujarat in Special Civil Application no. 19808/2017. The order reads as follows: "Draft amendment is allowed. The petitioner to carry out amendment in terms of draft. Pending issue of Rule Nisi, Notice to the respondents returnable on 30.11.2017. Till then, 3rd respondent shall not pass any adverse order. Direct service is permitted. " List the matter on 01.12.2017.;