Manorama Kumari, Member - (1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Sushil Tater present for Applicant / Committee of Creditors (through Bank of Baroda) . None present for Respondent in IA 289/2017.
(2.) Applicant filed proof of service of notice on Respondent and RP which reflect that the notice issued upon Respondent on 04.10.2017 and upon RP it is issued today itself at 10.11 A.M. under such circumstance, I found that sufficient time has not been provided to the Respondent and RP to appear and submit their contention if any before this Tribunal.
(3.) Hence, Applicant is directed to issue notice along with copy of this order upon the Respondent and RP and shall file proof of service.;