Bikki Raveendra Babu, Member - (1.) None present for Operational Creditor/Petitioner. None present for Respondent. It is noticed that operational creditor not filed affidavit as required by section 9 (3) (b) of the code and the certificate of financial institution as required under section 9 (3) (c) of the code. Hence, the matter is reopened.
(2.) Registry is directed to issue notice to operational creditor to rectify the above said defects within seven days of the date of receipt of notice from the Adjudicating Authority. List the matter on 18.12.2017.;