- (1.) The affidavit of service filed by the petitioner shows that the service could not be effected on the address of registered office as it was in 2013. The Registered office address has been obtained from the certificate of incorporation dated 30.03.2013 which is more than four years old. Learned counsel has prayed and is granted time to study the master data from the website of Ministry of Corporate Affairs which would have latest _______address and even the e-mail of the respondent and then serve respondents on that address.
(2.) List for further consideration on 13.09.2017.;