R. Varadharajan, Member - (1.) None appeared for the petitioner even at the time of second call today. However, from the perusal of the file/records, it has been observed that the petitioner was required to comply with the provisions of Insolvency & Bankruptcy Code, 2016 as well as the Notification dated 29.6.2017.
(2.) In these circumstances, since the compliance as required to be made on or before 15.7.2017, has not been filed by the aforesaid date then the petition stands abated.
(3.) However, under the Notification dated 29.6.2017, liberty has been given to file a fresh petition.;