M.M. Kumar, President - (1.) No notice has been served on the registered address as per the address given in master data which is 151, Santa Vihar, Delhi. However, it is sought to be justified that notice has been sent on the office address at Ghaziabad which is not sufficient in compliance with the requirement of the provision of Rule 4(3) of the Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016. The petitioner shall do the needful and then file mentioning application.;