JUDGEMENT
M M Kumar, Member -
(1.) Learned counsel for the petitioner requests for some time to comply with the Rules known as Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 and the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016. Let the needful be done within three weeks. List for arguments on 17.07.2017.;
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