Shiv Ram Bairwa, Member - (1.) Today, neither anybody appeared nor filed any documents. This matter is received on transfer from Hon'ble High Court of Rajasthan pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India. i The matter was earlier listed before the Principal Bench on 8.5.2017 wherein the petitioner was directed to file two complete sets of petition, compliance affidavit in terms of notification No. G.S.R 1119 (E) dated 7.12.2016 and affidavit of service as per Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 within three weeks.
(2.) The petitioner is directed to comply the order dated 8.5.2017 within the time limit stipulated in the notification No. G.S.R 1119 (E) dated 7.12.2016 and G.S.R 175 (E) dated 28.2.2017, List the matter on 11.07.2017.;