IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
   CO.PET. 168/2013  
 . 
 DSV AIR and SEA PVT LTD     ..... Petitioner 
 . 
 Through:  Mr.Ankur Gupta, Advocate 
 . 
 versus 
 . 
 M/S ARGENTUM AUTO PVT LTD    ..... Respondent 
 . 
 Through: 
 . 
 CORAM: 
 . 
 HON'BLE MR. JUSTICE SANJEEV SACHDEVA 
 . 
 O R D E R 
 . 
    26.05.2014 
 . 
 Though an affidavit of service dated 6.11.2013 has been filed, 
 however, the tracking report of the Postal Authorities shows that the 
 article was not claimed at Srinivas Puri address.  One such report is 
 ?Unclaimed? and the other report is ?insufficient address?.  The Court 
 notice issued to the respondent has been received back with the 
 endorsement that the premises belong to Mr.Ajay Singh, who was the 
 Director of the Company and is no longer associated with the Company and 
 even Mr.Ajay Singh was not in town when the Court notice was attempted to 
 be served. 
 . 
 Learned counsel for the petitioner prays for some time trace out 
 the fresh address of the respondent.  Let petitioner file the fresh 
 address of the respondent within two weeks 
 . 
 On petitioner filing the fresh address of respondent, issue fresh notice to the respondent by ordinary process and speed post, returnable 
 on 1st October, 2014. Dasti in addition. 
 . 
 . 
 . 
 SANJEEV SACHDEVA, J 
 . 
 MAY 26, 2014/sv 
 . 
 . 
 . 
 $ 18 
 .