Shiv Ram Bairwa, J. - (1.) The petitioner has filed two sets of the petition on 4.5.2017. The counsel for petitioner sought two weeks time to file compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. The counsel for petitioner is directed to file aforementioned documents 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 07.07.2017;