M.M. Kumar, Member - (1.) Learned Counsel for the Petitioner has failed to file Paper Book and compliances of which provisions of Insolvency & Bankruptcy Code, 2016. Even compliance with the various Rules have not been made. One last opportunity is granted to do the needful on or before 13th June, 2017.
(2.) If the needful is done and all compliances are not made, then the matter be listed on 27th June, 2017.;