Shiv Ram Bairwa, Member - (1.) Neither two complete sets of the petition nor compliance affidavit has been filed. The counsel for petitioner sought two weeks time to file two complete sets of petition, compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 712 2016 and affidavit of service under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) The counsel for petitioner is directed to file aforementioned documents 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 06.07.2017.;