M. M. Kumar, Member - (1.) Learned Counsel for the Petitioner undertakes to file compliance affidavit in terms of Companies (Transfer of Pending Proceedings) Rules, 2016 and the provisions of the Insolvency & Bankruptcy Code, 2016.
(2.) It is also make clear that another step required to be taken is that a copy of the Petition and the compliance affidavit need to be served on the Respondent in accordance with Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(3.) The Registrar is directed to certify that the file is complete in all respects for hearing by the Bench and then list the matter on 26th July, 2017.;