- (1.) Mr. Rahul Dev Singh, Advocate filed Memo of Appearance for the respondent and seeks time to file Power of Attorney along with resolution of Board of Directors of respondent-company authorising him to appear on its behalf. The same be filed within a week. Learned counsel for the petitioner has filed affidavit of service along with track report dated 28.07.2017 and 12.09.2017.
(2.) Learned counsel has also handed over the original postal receipt of despatch of copy of this petition with entire Paper Book by Speed Post and track report showing that the item was returned. Copy of e-mail dated 25.09.2017 with which application along with entire paper book was sent at the e-mail address of the respondent available on the master data has also been filed. Learned counsel has also handed over envelope containing the demand notice sent at the registered office of the company which was returned with the remarks that there is no company at the given address. The same be also taken on record. The Paper Book contained in this envelope has been handed over to learned counsel for the respondent.
(3.) List the matter on 08.11.2017 for arguments. Objections, if any, be filed at least two days before the date fixed with copy advance to the counsel opposite.;