M.M. Kumar, Member - (1.) On 16.05.2017, time was granted to the counsel for the petitioner to comply with the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and the provisions of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) However, no step has been taken by the petitioner to comply with the order dated 16.05.2017.
(3.) In any case by virtue of Notification No. GSR 732(A) dated 29.06.2017 such like petition would have survived only upto 15.07.2017.;