Affidavit of Service of Petition on Company

 

Company Petition No

Date

___________________________________________________________________________________

 

I___________________________________________________________________________________, of etc____________________________ solemnly affirm and say as follows:

1.     In the case of service of petition on a company by leaving it with an officer or employee of the company at the registered office, or, if no registered office, at the principal or last known principal place of business of the company. That I did on____________________ day, the________________________ day of____________________________ serve the above-named company with the above-mentioned petition by delivering to and leaving with (name and description), an officer or employee of the said company, a copy of the above-mentioned petition, duly sealed with the seal of the Court, at (office or place of business as aforesaid), at____________ O’Clock in the ______________________________ noon.

2.     In the case of no officer or employee of the company being found at the registered office or place of business. That I did on ______________day the ________________________ day of______________________ 20______ having after the due diligence failed to find any officer or employee of the above named company at [here state registered office or place of business] leave there a copy of the above-mentioned petition, duly sealed with the seal of the Court, at__________________________ O’clock in the__________________________ noon [add where such sealed copy was left, e.g., affixed to door of office, or placed in letter box, or otherwise.]

3.     In the case of directions by the Judge or Registrar for substituted service. That I did on____________________ day the ________________day of______________________ 20_____, serve [name or names and description] with a copy of the above-named petition duly sealed with the seal of the Court, by delivering the same together with a true copy of the order for substituted service dated____________________ personally to the said__________________ at [place] at_________________ O’clock in the____________________________ noon [or as the case may be.]

4.     Where the service is by registered post. That I did on _______________day, the ______________________day of___________________________ 20__________, send by pre-paid registered post addressed to the said company at [here state registered office or place of business] [or addressed to (name and description) as directed by the Judge or Registrar], a true copy of the above-mentioned petition, and the postal voucher and the acknowledgement received in respect of the same are annexed hereto.

5.     The copy served is a copy of the said petition now produced and shown to me marked A.

 

Solemnly affirmed etc.