- (1.) Learned Counsel for the petitioner is present and wants to withdraw the petition on the grounds that the Certificate from the Bankers have not been obtained. Verification of records show that the Petition is transferred from the file of Hon'ble High Court of Delhi in view of transfer of procedures and the Petitioner is required to strictly comply with the provisions of IBC, 2016.
(2.) In view of the non-compliance with the provisions of Insolvency & Bankruptcy Code, 2016 as well as Notification dated 29.6.2017 issued by the Central Government, the petition stands abated with a liberty to file the fresh petitinn fnr the same cause of action as provided in the aforesaid Notification.;