Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Rashesh Parikh present for Petitioner.
(2.) None present for Respondent. Proof of dispatch and service of copy of application on Respondent filed. It is noticed that Applicant not complied with section 9(b) and (c) of the Code.
(3.) Applicant is directed to comply with section 9(b) and (c) of the Code. Applicant counsel is informed accordingly and it amounts to notice under the proviso to section 9 (5) of the code.;