Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Rasesh Parikh present for Financial Creditor/ Applicant. None present for Respondent. Proof of dispatch and service of application of Respondent filed.6
(2.) Heard arguments of Learned Counsel for Applicant. Applicant is directed to comply with column 2 ,7 and 8 of Part v. of Form 1. Applicant is also directed to file proper authorisation letter to file this Application. Applicant Counsel who is present in Court is informed to rectify the above said defects and it amounts to notice under proviso to section 7(5) of the code.
(3.) Applicant is directed to serve notice of date of hearing along with copy of order on Respondent and file proof of service. List the matter on 18.08.2017.;