- (1.) The claim of the petitioner is barred by limitation. Being an unrecoverable debt, the present proceeding under the Insolvency and Bankruptcy Code does not survive. The invoices on record are for the period 2012.
(2.) The last payment received by the petitioner was on 4th July 2013.
(3.) This petition which has been filed on 18th July 2017 is therefore time barred. Dismissed on grounds of limitation.;