ASHA BHANDOOLA & ANR Vs. MVL LTD

JUDGEMENT

(1.) On 16.05.2017, time was granted to the counsel for the petitioner to comply with the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016 and the provisions of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. However, no step has been taken by the petitioner to comply with the order dated 16.05.2017. In any case by virtue of Notification No. GSR 732(A) dated 29.06.2017 such like petition would have survived only upto 15.07.2017. The notification provided that if compliance affidavit is not filed by the aforesaid date, then such like petitions were to abate. However, liberty has been given to the petitioner to file fresh petition on the same cause of action. In view of the above, the Petition is dismissed as abated. However, liberty is granted to the petitioner to file fresh one on the same cause of action.