Shiv Ram Bairwa, Member - (1.) The counsel for the petitioner has filed two sets of Petition but not the complete sets. The counsel for the etitioner is directed to file remaining documents of the petition and compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service in term of rule 4 (3) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016, before next date of hearing. List the matter on 17.5.2017.;