XIONN Vs. AMAN HOSPITALITY PVT LTD

JUDGEMENT

(1.) This matter is received on transfer from Hon'ble High Court of Delhi pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India. The matter was earlier listed before the Principal Bench on 2.5.2017 wherein the petitioner was directed to file two complete sets of petition, compliance affidavit in terms of notification No. G.S.R 1119 (E) dated 7.12.2016 and affidavit of service under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 within two weeks. The petitioner has filed two sets of the petition on 1.5.2017. This matter was also taken up on 17.5.2017. Till today, neither compliance affidavit nor affidavit of service has been filed. The counsel 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.

(2.) List the matter on 28.6.2017.