ITALIMPIANTI ORAFI Vs. GREEN WORLD INTERNATIONAL PVT LTD

JUDGEMENT

(1.) Two sets of paper book have been filed. However, the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and also the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 have not been complied with. Accordingly, learned counsel for the petitioner undertakes to file compliance affidavit in respect of both the aforesaid set of rules and the provision of Insolvency and Bankruptcy Code, 2016. If it is to be treated as a petition under Section 9 of the Insolvency and Bankruptcy Code, 2016 then mandatory notice under Section 8 of IBC, 2016 is also required to be sent to the respondent. The Registrar shall certify that the petition is complete in all respects for hearing and then it may be placed before the Bench.

(2.) List on 27.07.2017.