- (1.) Counsel for petitioner/operational creditor present. Counsel for respondent/corporate debtor present and stated that the company was struck of due to non-compliance of the statutory obligations and filed a copy of the master data of the respondent company. In view of the status that the company is nonexistent, the matter is closed with a liberty to the petitioner to approach the Adjudicating Authority for the revival as per the rules and provisions of the IB Code, 2016.;