- (1.) Learned Advocate Mr. Tirth Nayak present for Operational Creditor/ Petitioner.
(2.) None present for Respondent. Petitioner filed bank certificate. It appears that notice of date of hearing not yet served on Respondent as can be seen from the track report filed by the petitioner. Hence, petitioner is directed to issue fresh notice of date of hearing by speed post and by mail and shall file proof of service. List the matter on 10.11.2017.;