R. Varadharajan, Member - (1.) Learned counsel for the petitioner is present and represents that compliance affidavit in terms of the provisions of Insolvency and Bankruptcy Code, 2016 as well as notification dated 29.06.2017 has not been filed.
(2.) In any case by virtue of notification dated 29.06.2017 such like petition would have survived upto 15.07.2017. The notification provided that if compliance affidavit was not filed by the aforesaid date then such like petitions were to abate.
(3.) However, liberty has been given to the petitioner to file fresh petition on the same cause of action. In view of the above, this petition abates and liberty in terms of the notification dated 29.06.2017 is granted to file fresh petition.;