MAHESHWARE TEXTILES Vs. ZAPPA INDIA LTD

JUDGEMENT

(1.) Shri N.P. Gaur, advocate appeared for petitioner and sought one week time to file two complete sets of the petition, compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service in term of rule 6 (2) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 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 06.07.2017.