M.A. No. 469 of 2016 in B.P. No. 20 of 2015 has been filed pursuant to the order dated 21.11.2016 bringing on record the second address as mentioned in the substituted service of notice with regard to Director of the respondent entity.
This M.A. is allowed and disposed of.
Similarly, other M.As. as mentioned above, having similar prayer, in this bunch of petitions, are also allowed and disposed of.
Sent it to the Registry for further action in the matter.