R. Varadharajan, Member - (1.) Learned Counsel for the petitioner is present. It is represented by the Ld. Counsel for the petitioner that notice has been taken to the registered office of the Company as well as to the address which has been mentioned in the Company's Master Data at its Noida office. It is further represented by the Ld. Counsel for the petitioner that when the service of notice was sent to the Noida address, the same was not taken there for the reasons endorsed on the said papers.
(2.) Since notice is required to be taken to the registered office address as provided in the Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016, the petitioner is directed to take one more notice to the registered office address of the Company/respondent by post as well as by Courier. on Dasti process is allowed;