M M Kumar, Member - (1.) Affidavit of service has been filed in pursuance of the last order. In para-4 of the affidavit, the petitioner has made the following declaration: "I further say that, I have collected the certified copy of Order/Notice dated 15.09.2017 (duly certified by Court Officer on 03.10.2017) from my advocate's office on 04.10.2017 and have personally served upon the same to respondent company at its office in Naraina, Delhi. I have also obtained the acknowledgement of service of the notice /order dated 15.09.2017 from the concerned person employed in the legal department of the respondent company on the photocopy of the Order dated 15.09.2017, copy of the same bearing signature, name and the employee code is annexed herewith as Annexure-2".
(2.) We have perused the documents (Annexures- 2 & 3) and are satisfied that the service is complete. Despite service, no one has come forward to represent respondents. Therefore, they are proceeded ex-parte. List the matter for arguments on 3rd November, 2017.;