Vijai Pratap Singh, Member - (1.) Ld. Counsel for the petitioner is present.
(2.) Ld. Counsel for the petitioner has not complied with the order dated 01/05/2017. He is directed to furnish the required information in proper form as prescribed under the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 within 7 days from today.
(3.) List the matter on 03/07/2017.;