CAPITAL FIRST LTD Vs. CENTURY DISTRIBUTORS PVT LTD

JUDGEMENT

(1.) Compliance affidavit has not been filed. Today, the counsel for the petitioner again requested for two weeks time to file compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service in term of rule 4 (3) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

(2.) List the matter on 05.07.2017.