Shiv Ram Bairwa, Member - (1.) The counsel for the petitioner is directed to file compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service in term of rule 6 (2) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016, before next date of hearing. List the matter on 16.5.2017.;