- (1.) The petitioner has filed this application under Section 7 of the Insolvency and Bankruptcy Code, 2016.
(2.) It appears from the record that after filing the petition, the petitioner has sent the copy of the petition to the Corporate Debtor through speed post and the track report produced by the petitioner, shows that the item could not be deijvered on account of "door locked and addressee left".
(3.) The petitioner is directed to serve a copy of the petition upon the Corporate Debtor through E-mail. The Registry is directed to issue notice to the Corporate Debtor and hand over the copy of the said notice to the petitioner for making effective service to the Corporate Debtor through speed post as well as by E-Mail.;