R. Varadharajan, Member - (1.) None appears for the petitioner. In any case from the record it seen that the compliance affidavit is mandated by virtue of notification dated 29.06.2017 under the provision of Insolvency & Bankruptcy Code, 2016 has not been filed.
(2.) In the circumstances, the petition stands abated however with a liberty to the petitioner as provided for in the notification dated 29.06.2016.;