M. M. Kumar, Member - (1.) The authorized representative of the petitioner company has requested for eight days' time to file compliance report showing compliance of the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and also compliance of the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Let the needful be done within eight days.
(2.) List on 23.05.2017.;