M. M. Kumar, Member - (1.) Learned counsel for the petitioner undertakes to file compliance affidavit in terms of the Rules known as Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 and the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016.
(2.) A copy of the compliance affidavit as well as a copy of the petition shall be sent to the learned counsel for the respondent. Let the needful be done within three weeks.
(3.) List for arguments on 17.07.2017.;