M. M. Kumar, Member - (1.) Learned Counsel for the petitioner undertakes to file two set of paper books and also undertake to file compliance affidavit in accordance with the Rules known as Company (Transfer of Pending Proceedings) Rules 2016 as well as Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016.
(2.) If the petitioner claims to be operational creditor then the notice as per section 8 of IBC is required to be served on the respondent and a copy thereof has to be placed on record
(3.) Needful shall be done within 10 days. List on 25 of July 2017.;