M.M. Kumar, Member - (1.) Learned Counsel for the petitioner states that notices sent on the registered office as per the address given in the master data, has been received back with the endorsement that no such firm exists,
(2.) Notice to show cause for 18th December, 2017 to the respondents be issued as to why this petition be not admitted.
(3.) Petitioner shall be at liberty to adopt the multiple mode of service including speed post, email or any other electronic media.;