Shiv Ram Bairwa, J. - (1.) The counsel for the petitioner is directed 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, before next date of hearing.
(2.) List the matter on 19.05.2017.;