Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Vivek Dalai with Learned Advocate Mr. Anurag Solanki i/b Dalai Associates present for Operational Creditor/ Petitioner. None present for Respondent.
(2.) Heard arguments of Learned Counsel for petitioner. Petitioner is directed to serve notice on the Corporate debtor informing the date of hearing along with copy of this order and shall file proof of service. List the matter on 11.07.2017.;