MITESH RAUT Vs. BOP PROJECTS PVT LTD

JUDGEMENT

(1.) This petition has been received after transfer from the Hon'ble High Court of Delhi. According to the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 the petitioner is required to file compliance affidavit to highlight the provisions of the Insolvency & Bankruptcy Code, 2016 under which this petition is required to be treated. Another step required to be taken is that a copy of the petition and the compliance affidavit need to be served on the respondent in accordance with the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

(2.) Learned counsel for the petitioner undertakes to file two sets of the company petition. However, he also undertakes to file compliance report showing compliance of the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and also compliance of the Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Let the needful be done within three weeks.

(3.) List on 06.07.2017.