R Varadharajan, Member - (1.) Learned Counsel for the Petitioner is present. It is represented by Learned Counsel for the Petitioner that an advance copy of the Petition along with annexure has not been served upon the Corporate Debtor.
(2.) Petitioner is directed to serve a copy of the Petition alongwith annexure on the Corporate Debtor at the registered office address of the Corporate Debtor within a period of one week. An affidavit of service to this effect shall also be filed. Post the matter on 20.12.2017.;