SANJIB BANERJEE, J. - (1.) The company is not represented even at the second call. No affidavit-in-opposition has been filed nor has any person represented the company in course of the present proceedings to seek to file any affidavit.
(2.) The petition was attempted to be served on the company but the envelope was returned with the endorsement "Left." The petitioner also attempted to serve the directors of the company and the postal endorsements reveal that despite intimation given to the directors, the postal articles were not attempted to be taken.
(3.) The statutory notice appears to have been served at the registered office of the company.;