R P Nagrath, Member - (1.) Learned counsel for petitioner submits that the affidavit of the Authorised Representative of the petitioner dated 30.08.2017 stating compliance of service of notice to the respondents in terms of the order dated 17.08.2017 has been filed. With this affidavit, postal receipt of the dispatch of the notice by Speed Post and the track report have also been attached. Learned counsel for petitioner handed over the envelope sent at the registered office of the Corporate Debtor which was returned with the report that "addressee has left the address". However, the notice was also sent through mail at the email address of the Respondent-Corporate Debtor available on the Master Data of the company. Learned counsel for petitioner further states that the email did not bounce back. There is no representation from the respondent. Petitioner has also filed , certificate from the Financial Institutions with affidavit dated 28.07.2017 in terms of Section 9(3) (c) of the Insolvency and Bankruptcy Code, 2016. Learned counsel for petitioner seeks adjournment for arguments especially with regard to the fact that the name of the company has been struck off from the Register of Companies and its consequences.
(2.) List the matter on 13.9.2017.;