AJINKYA ENTERPRISES Vs. AARES TELECOM (P) LTD

JUDGEMENT

(1.) The counsel for petitioner sought one week time to file 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. 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 28.06.2017.