(1.) Learned counsel for the petitioner states that in compliance of order dated 03.08.2017 bankers certificate in terms of Section 9 (3) (c) of the Insolvency and Bankruptcy Code, 2016 has been filed today in the registry.
(2.) The same be attached to the file by the registry. Learned counsel for the petitioner states that efforts have been made to serve the respondent company on its registered office as per the master data but no success achieved.
(3.) Accordingly, there is no other option except to serve respondents by mode of substituted service under the provisions of Rule 35 of the NCLT Rules, 2016. Rule 35 of the NCLT, Rules, 2016 is as under:-