Bikki Raveendra Babu, Member - (1.) Learned Advocate Ms. Vaibhavi Parikh present for Operational Creditor/Petitioner. None present for Respondent. Proof of service of application on Respondent filed.
(2.) Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.
(3.) Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. 3. Respondent shall file its objections, if any, serving a copy in advance to petitioner. List the matter on 22,11.2017 for objections of Respondent and for hearing before admission.;