Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Mihir Parikh present for Financial Creditor/ Petitioner. None present for Respondent.
(2.) Heard arguments of Learned Counsel for Financial Creditor/ Petitioner.
(3.) Petitioner is directed to issue notice to the Respondent/ Corporate Debtor informing the date of hearing along with the copy of this order and shall file proof of service.;