MURALI SUNDARAM Vs. AIR CARNIVAL PVT LTD

JUDGEMENT

(1.) Ms. Jayanthi K. Suresh, Counsel for the Petitioner present and submitted that pursuant to the direction that has been given on 07.09.2017, the private notice has been sent to the Registered Office of the Corporate Debtor by way of speed post and the same has been served. Counsel for the Operational Creditor submitted a memo as proof of service along with postal receipt and track delivery report.

(2.) In spite of the service the Corporate Debtor did not appear.

(3.) The service on Corporate Debtor is held sufficient.