Shiv Ram Bairwa, J. - (1.) Today, Shri Adeel Ahmed, Advocate for petitioner appeared and once again requested for one week time to file complete sets of petition, compliance affidavit in terms of notification No. G.S.R 1119 (E) dated 7.12.2016 and affidavit of service as per rule 6 (2) of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. The advocate of the petitioner submitted that he will also file copy of notice served upon the corporate debtor under section 8 (1) of the IBC, 2016. The advocate for petitioner is directed to file aforementioned documents 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. List the matter on 03.07.2017.;