Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Mehul Surti present for Operational Creditor/ Applicant. None present for Respondent. Heard arguments of Learned Counsel for Applicant. Proof of dispatch of application to Respondent filed.
(2.) It is noticed that Applicant not complied with section 9(b) and (c) of the Code.
(3.) Applicant is directed to comply with section 9(b) and (c) of the Code. r Applicant counsel is informed accordingly and it amounts to notice under the proviso to section 9 (5) of the code.;