R Varadharajan, Member - (1.) Learned Counsel for the Petitioner is present. In relation to service of notice under section 8 for which a postal receipt has been produced at page 30 of the type set of documents annexed along with the application the petitioner is directed to file the tracking report as proof of service of notice on the Corporate Debtor.
(2.) However, in addition the petitioner is also directed to file the tracking report in relation to the service of the advance copy of the application to the Corporate Debtor.
(3.) Further taking into consideration the decision of Hon'ble NCLAT in relation to adherence to Principles natural justice, the petitioner is also directed to take one more notice to the registered office of the corporate debtor as reflected in the Master Data of MCA website and upon service the respondent / Corporate Debtor to show cause as to why this application should not be admitted.;