Shiv Ram Bairwa, Member - (1.) This matter is received on transfer from Hon'ble High Court of Delhi pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7 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. Today, neither anybody appeared nor filed compliance affidavit & affidavit of service.
(3.) The petitioner is directed to comply the order dated 15.5.2017 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 14.07.2017.;