Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Apurva S Vakil present for Financial Creditor/Petitioner.None present for Respondent. Proof of dispatch of application on Respondent filed.
(2.) Petitioner shall file proof of service of copy of application on Respondent. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.
(3.) Respondent shall file its objections, if any, serving a copy in advance to petitioner. List the matter on 20.11.2017 for objections of Respondent and for hearing before admission.;