Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Hiren Trivedi i/b Learned Advocate Mr. Sharvil Majmudar present for Operational Creditor/ Petitioner. None present for Respondent. 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.
(2.) Applicant counsel is informed accordingly and it amounts to notice under the proviso to section 9 (5) of the code.
(3.) Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service. List the matter on 23.10.2017.;