M.M. Kumar, Member - (1.) Learned Counsel for the petitioner states that he will file fresh affidavit of service and if necessary would serve fresh notices to the respondent.
(2.) In the meanwhile, the office is directed to place on record a copy of the intimation which might have been received from the IBBI proposing the name of an Insolvency Professional. List the matter on 27th September, 2017.;