Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Shashvata Shukla i/b Learned Advocate Mr. Sharvil Majmudar present for Operational Creditor/Petitioner. None present for Respondent. Proof of dispatch of copy of application on Respondent filed. Petitioner shall file proof of service of copy of application on Respondent. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service.
(2.) Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Petitioner is directed to file letter of authority authorising the partner that issued the demand notice under section 8 of the code. Respondent shall file its objections, if any, serving a copy in advance to petitioner.
(3.) List the matter on 23.11.2017 for objections of Respondent and for hearing before admission.;