Shiv Ram Bairwa, J. - (1.) Neither the copies of petition nor compliance affidavit has been filed. Counsel for petitioner is directed to file two complete sets of the petition and 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 26.05.2017.;