Shiv Ram Bairwa, Member - (1.) This matter was received on transfer from Hon High Court of Delhi pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India.
(2.) The matter was earlier listed before the Principal Bench onl5.5.2017 wherein petitioner was directed to file compliance affidavit in terms of notification No. G.S.R 1119 (E) dated 7.12.2016 and affidavit of service under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. The matter was also taken up on 30.5.2017.
(3.) The petitioner has filed two complete set of the petition 3.5.2017. Compliance affidavit has been filed on 27.6.2017 but compliance affidavit is not in terms of notification No. G.S.R 1119 (E) dated 7.12.2016.;