- (1.) The Learned Representative of the Petitioner is present.
(2.) This is the Petition transferred from the Hon'ble High Court filed under the provisions of Section 433(e) of the Old Act.
(3.) On transfer the requisite compliance of the Code has not been made so far, hence, as per the Notification No. 732(E) dated 30.06.2017 the Transfer Petition stood Abated.;