- (1.) Learned Counsel for the petitioner is present and represents that compliance affidavit in terms of the provisions of Insolvency & Bankruptcy Code, 2016 as well as Notification dated 29.6.2017 has not been filed.
(2.) In these circumstances, since the compliance is required to be made on or before 15.7.2017 in the matter, the petition abates, however, with liberty to file the fresh petition as preserved vide Notification dated 29.6.2017 issued by the Central Government.;