- (1.) Ld. counsel for the parties are present. Ld. counsel for the petitioner has represented that from the affidavit of service which has been filed on 20.09.2017 vide diary no.2008, that the petitioner has been unable to serve the corporate debtor with a notice of an application particularly at the registered office address as stated in the annual return filed by the Corporate Debtor for the AGM held dated 30.09.2015 with the ROC However notice has been taken to e-mail id of the Corporate Debtor as reflected in the Annual Return.
(2.) In the circumstances the petitioner is directed to file an application for substituted service within a period of one week.
(3.) Post this matter on 9th October 2017.;