Shiv Ram Bairwa, Member - (1.) The counsel for petitioner has sought one week time to file two sets of petition, compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) The counsel for petitioner is directed to file aforementioned documents within a week. List the matter on 13.07.2017.;