Shiv Ram Bairwa, J. - (1.) None appeared. This matter is received on transfer from Hon'ble High Court of Rajasthan pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India. The matter was earlier listed before the Principal Bench on 2.5.2017. The matter was also taken up on 18.5.2017. Neither two copy of the petition nor compliance affidavit has been filed till date.
(2.) The petitioner is directed to file two copy of the petition, compliance affidavit in terms of notification No. G.S.R 1119 (E) dated 7.12.2016 and affidavit of service under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016, within the time limit stipulated in the notification No. G.S.R 1119 (E) dated 7.12.2016 and G.S.R 175 (E) dated 28.2.2017.
(3.) List the matter on 04.07.2017.;