ANUBHUTI AGGARWAL Vs. DPL BUILDERS (P) LIMITED

JUDGEMENT

(1.) Learned Counsel for the petitioner is present. Ld. Counsel for the petitioner is directed to file the affidavit of service in relation the service of the application on the Corporate Debtor.

(2.) Further, the petitioner will take notice on the Corporate Debtor at the registered office as well as at the e-mail i.d. as reflected in the CLP Master Data as given.

(3.) In relation to the Corporate Debtor by MCA at page No.16 of Annexure-A of the application filed vide diary No.777 dated 24.8.2017 and file an Affidavit of service to the said effect.