Shiv Ram Bairwa, J. - (1.) This matter is received on transfer from Hon'ble High Court of Rajasthan pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India. The counsel for the petitioner has filed two complete sets of the petition. The counsel for the petitioner on 15.5.2017 has filed compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and proof of service to the corporate debtor in term of rule 6 (2) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) List the matter before the Hon'ble Principal Bench on 25.5.2017.;