- (1.) Application has been filed by the petitioner praying for restoration of the petition and for recall of order dated 3.05.2017 vide which the petition stood dismissed.
(2.) 2 It is submitted by the learned counsel that he had removed all defects within the period of 7 days as mandated under the statute.
(3.) This fact is duly by the filing stamp of 2nd May 2017 on his compliance. Be that as it may we find there is no provision for restoration of a petition under the Insolvency and Bankruptcy Code 2016.;