Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Vicky Mehta with Learned Advocate Ms. Krupa Mehta present for Operational Creditor/Applicant.
(2.) None present for Respondent. Proof of dispatch of copy of application on Respondent filed. It is noticed that Applicant not complied with section 9 (c) and Annexure III of Form 5 of the Code. Applicant is directed to comply with section 9(c) and Annexure III of Form 5 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 on Respondent and file proof of service. M List the matter on 30.08.2017.;