M.M. Kumar, Member - (1.) This is an application for serving respondent by substituted service as per the provisions of Rule 38 of the NCLT Rules, 2016 read with Order v. Rule 20 of the CPC.
(2.) It has been stated that all efforts have been made to serve the respondent by ordinary mode of service as well as by sending email/speed post in accordance with the address given in the Master data.
(3.) The speed post envelop had come back with the endorsement that the respondent has left and the email has bounced back. Hence, the application has been filed by the petitioner-Operational Creditor to serve Corporate Debtor by substituted means of service.;