M. M. Kumar, Member - (1.) Learned counsel for the petitioner undertakes to comply with the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and also compliance with the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) It shall also send a statutory notice under Section 8 of IBC, 2016 with advance copy of the paper book as well as compliance affidavit to the respondent. Let the needful be done within two weeks. List on 24.07.2017.;