- (1.) Counsel for petitioner present. No representation on behalf of the respondent. The Registry is directed to send notice to the respondent. Counsel for petitioner is also directed to send private notice to the respondent. He is also directed to file an affidavit and bank statement as per Section 9(3) (b) (c) of the I&B Code, 2016. Counsel for petitioner is directed to file the proof of sending and serving the notice on respondent by way of an affidavit. Put up on 20.07.2017 at 02.30 P.M.;