- (1.) Learned Counsel for the petitioner is present. On a perusal of the petition as well as annexure and the compliance report as filed by the petitioner, it is seen that section 8 notice as mandated under the provision of IBC, 2016 has not been filed. Further it is also seen that compliance report is not in consonance with the format prescribed under Insolvency 8b Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016. In view of the above noncompliance and taking into consideration the notification issued by the Central Government dated 07.12.2016, 13.02.2017 & 29.06.2017 in this regard the petition stands abated. However, in line with the notification dated 29.06.2017 the petitioner will have the liberty as prescribed therein.;