Manorama Kumari, Member - (1.) Learned Advocate Mr. Jaimin Dave present for Operational Creditor/ Applicant. None present for Respondent. Proof of service of copy of application on Respondent filed. It is noticed that Applicant not complied with section 9 (c) of the Code. Applicant is directed to comply with section 9 (c) 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 to the Corporate Debtor and file proof of service. List the matter on 13.10.2017.;