Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Keyur Gandhi with Learned Advocate Mr. Raheel Patel i/b Nanavati Associates present for Operational Creditor/ Applicant. None present for Respondent. Applicant filed affidavit stating that copy of application sent by Registrerd post sent on 31.08.2017 returned unserved. Returned Cover is filed along with Affidavit. It is noticed that Applicant not complied with section 9 (c) of the Code. Applicant is directed to comply with section 9 (c) of the Code. Applicant counsel is informed accordingly and it amounts to notice under the proviso to section 9 (5) of the code. Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service. List the matter on 19.09.2017 for objection of Respondent, if any and for hearing before admission.;