Shiv Ram Bairwa, Member - (1.) The counsel for the petitioner has filed two sets of Petition on 25.5.2017. Today, Advocate for petitioner appeared and requested for two weeks time to file compliance affidavit in terms of notification No. G.S.R 1119 (E) dated 712 20ifi and affidavit of sen.ce under the re.evant rule of Insolvency to Adjudicating Authority) Rules, 2016. application nntin Jhe Petitiner is directed t0 file compliance affidavit in terms of notfflca ion No G.S.R 1119 (E) dated 7.12.2016 and affidavit of service undeTthe el vant rule of Insolvency & Bankruptcy (Application to Adjudicating Aut or ty) Rules Nmit StiPU'ated in the No- G-SR 1119 (E dated 7.12.2016 and G.S.R 175 (E) dated 28.2.2017. List the matter on 03.07.2017.;