R. Varadharajan, Member - (1.) Learned Counsel for the Petitioner is present. It is represented by the Learned Counsel for the petitioner that advance copy of the application has been sent to the Corporate Debtor as evidenced by the postal receipt annexed at Page no. 164(a) of the application.
(2.) From the postal receipt it is evidenced that the application has been dispatched on 09.10.2017 to the corporate debtor.
(3.) Petitioner is directed to file affidavit of service in relation to the service of the advance copy of the application upon the corporate debtor within a period of one week along with the tracking report.;