Bikki Raveendra Babu, Member - (1.) Learned PCS Ms. Leena Agarwal present for Operational Creditor/ Petitioner. None present for Corporate Debtor. Proof of service of notice of date of hearing on corporate debtor filed. Heard Learned Counsel for Petitioner. Petitioner is directed to file acknowledgment of service of demand notice under section 8 r/w rule 5 of the Insolvency Code and Rules. Petitioner shall explain how the claim is within time when the balance confirmation letter issued by the corporate Debtor on 01.05.2014. Petitioner shall rectify the above defects by next hearing date. List the matter on 16.05.2017 for hearing before admission.;