Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Mahendra Parmar present for Corporate Debtor/Petitioner.
(2.) None present for Respondent. Proof of service of copy of application filed. Petitioner not complied with the direction dated 03.11.2017.
(3.) Petitioner did not choose to send notice of date of hearing to the financial Creditors. Hence, petitioner is directed to issue notice of date of hearing to the Financial Creditor and file proof of service. Registry is directed to issue notice of date of hearing to the Financial Creditor.;