Shiv Ram Bairwa, J. - (1.) The matter has been taken up on 3.5.2017, 4.5.2017 and 8.5.2017 earlier. Two sets of the petition has been filed. Neither anybody appeared nor filed compliance affidavit in terms of Rule 5 Companies (Transfer of pending proceedings) Rules 2016. The petitioner is directed to file compliance affidavit in terms of Rule 5 Companies (Transfer of pending proceedings) Rules 2016 and affidavit of service in terms of Rule 6 (2) of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, before next date of hearing. List the matter on 31.05.2017.;