- (1.) Ld. counsel for the parties are present.
(2.) It is represented that based on the directions of the Hon'ble Principal Bench vide order dated 05.09.2017, an attempt was made to serve the Corporate Debtor, however it was returned with the endorsement 'Left India' as evidence from the tracking Report. However, from Annexure B at page 5 of the affidavit of service as filed by the petitioner on 19.09.2017 vide Diary No. 1078, it is evident that two addresses have been mentioned and the petitioner to attempt service at both the addresses as mentioned in Annexure B at page 5. For the said purpose a week's time is granted. Post the matter on 12th October 2017. Process Dasti also permitted.;