M. M. Kumar, Member - (1.) Learned Counsel for the Petitioner undertakes to file two sets of Paper Book and also file compliance affidav.t in terms of Companies (Transfer of Pending Proceedings) Rules, 2016 and also compliance in accordance with Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016. Notice under Section 8 of Insolvency & Bankruptcy Code is required if it is a case of Operational Creditor then the same should also be done. List the matter on 25th July, 2017.;