Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Anip Gandhi present for Applicant/ Financial Creditor. Learned Advocate Mr. Digant Kakkad i/b Yug Law Chambers present for Respondent.
(2.) Objections filed. It is noticed that column 7 of Part v. of Form -1 has not been complied with.
(3.) Applicant Counsel who is present in Court is informed to rectify the above said defects and it amounts to notice under proviso to section 7(5) of the code.;