IFCI FACTORS LTD Vs. METAPHOR EXPORTS PVT LTD

JUDGEMENT

(1.) The counsel for the petitioner has sought two weeks time to file compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service in term of rule 4 (3) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. List the matter on 03.07.2017.