M. M. Kumar, Member - (1.) Learned counsel for the petitioner undertakes to file two sets of paper book and also complied with Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 and the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016.
(2.) Let the needful be done with a copy in advance to the other side within two weeks. List for arguments on 14.07.2017.;