R. Varadharajan, Member - (1.) Ld, Counsel for Petitioner is present. Ld. Counsel for Petitioner is directed to file an affidavit of service in relation to postal receipts which have been produced at page 50 of the Petition along with tracking report.
(2.) Ld. Counsel for Petitioner is also directed to take notice to the e-mail address available at the MCA website of the Corporate Debtor. In addition, Ld.
(3.) Counsel for Petitioner is directed to produce certificate issued by Insolvency and Bankruptcy Board of India to the Interim Resolution Professional (IRP) along with an affidavit obtained from the IRP. Post the matter on 28.8.2017.;