Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Navin Pahwa present for Corporate Debtor/ Petitioners. None present for Respondents. Heard arguments of Learned Counsel for Corporate Debtor/ Petitioner.
(2.) It appears that copies of the petition not sent to the Financial Creditors as required by Rule 7 (2) of Adjudication Rules.
(3.) Hence, petitioner is directed to send a copy of the petition filed before this Authority by the Registered post or speed post to all the Financial Creditor and file proof of service. e. w J List the matter on 12.07.2017.;