R. Varadharajan, Member - (1.) Learned Counsel for the petitioner is present. Perusal of the records shows that the petitioner has not complied with the provision of section 9 of Insolvency Bankruptcy Code, 2016 as required to be done vide notification dated 07.12.2016, 13.02.2017 & 29.06.2017 despite time being granted.
(2.) In the circumstances due to non-compliance this Tribunal is constrained to reject the petition in terms of sub-section 5 of section 9. In the circumstances, the petition is rejected.;