R Varadharajan, Member - (1.) Learned Counsel for the petitioner is present and moves this petition. In relation to the attempt to serve an advance copy of the application on the part of the petitioner, the same has been returned as 'unclaimed7 as the gist of the Tracking report filed by the petitioner with the typed set of documents discloses at page 272 and 273. Since it is an incumbent under the Insolvency & Bankruptcy Board of India Application to Adjudicating Authority) Rules, 2016. Let one more notice be sent to the registered office of the Corporate Debtor as required to be sent to the Corporate Debtor which shall be taken by the petitioner within a period of one week from today (20.12.2017) .
(2.) The petitioner shall file an affidavit of service in relation to the compliance of abovesaid directions along with the Master Data evidencing the actual situation of the registered office of the Corporate Debtor.
(3.) Post the matter on 24.1.2018.;