M.K. Shrawat, Member - (1.) ""He Learned Representative of the Petitioner is present.
(2.) Vide para 6 an observation is made in the Order. For ready reference the relevant paragraph is reproduced below :- "Though number of opportunities were given to the Petitioner to appear but the Petitioner is not serious in pursuing the Petition. As a consequence the Petition is liable to be rejected, however, worth to reproduce the paragraph from the latest notification dated 29.06.2017 (F. No. 1/5/2016-CL-V) GSR-732(E) as under :- Provided further that any party or parties to the petitions shall, after the 15th day of July, 2017, be eligible to file fresh applications under sections 7 or 8 or 9 of the Code, as the case may be, in accordance with the provisions of the Code."
(3.) As per the said Notification all the Matters which were transferred from the Hontile High Court stood Abated, if the Petitioner had not filed the requisite Form on or before 15th July, 2017 under the Insolvency Code.;