- (1.) Learned Advocate Mr. Jaimin Dave present for Operational Creditor/Petitioner.
(2.) None present for Respondent. Proof of dispatch of copy of petition on Respondent filed. Petitioner shall file proof of service of copy of petition on Respondent. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment an4 file proof of service.
(3.) Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Respondent shall file its objections, if any, within one week of service of notice serving a copy in advance to petitioner. 3. List the matter on 15.01.2018 for objections of Respondent, if any, and for hearing before admission.;