ARA TRADINGS Vs. BEST TEXTILES LTD

JUDGEMENT

(1.) Today also neither anybody appeared nor filed any document. Pursuant to notification no. G.S.R. 1119 (E) &S.0 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India, this matter has been received on transfer from Hon'ble High Court of Delhi. In this regard public notice dated 10th March 2017 was issued directing all the concerned parties to file two complete sets (legal size) in hard copy of Petition/Application and other information in term of notification dated 7th December, 2016. The notice was published on official website of NCLT.

(2.) The petitioner has not filed two complete sets of the petition till date despite public notice and availing three opportunities before the Tribunal. Petitioner has filed compliance affidavit on 12.4.2017, however this affidavit is not having any details of Insolvency professional as per rule 5 of transfer of pending proceedings Rule 2016. The petitioner is directed to file two complete sets of the petition, compliance affidavit in terms of rule 5 of transfer of pending proceedings Rule 2016 notified vide No. G.S. R 1119 (E) dated 7.12.2016. Petitioner is also directed to file affidavit of service in term relevant rule of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

(3.) All documents be filed 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.