R Varadharajan, Member - (1.) Ld. Counsel for the petitioner is present. In compliance to the direction dated 7.12.2017 a certificate alongwith annexure has been filed. The petitioner is directed to file copy of the OA alongwith proceedings pending before the DRT as filed by the financial creditor for which a week's time is granted. In the meanwhile the Id. Counsel is to take notice to the corporate debtor in relation to the next date of hearing and the next date of hearing shall be on 10th January, 2018. Corporate debtor to show cause to the notice given within a period of one week upon receipt of notice.;