BANK OF BARODA Vs. METAPHOR EXPORTS PVT LTD

JUDGEMENT

(1.) None appears of the petitioner even at the time of second call. As per the notification dated 29.06.2017 by the Central Government, the petitioner was required to file the compliance in terms of the provision of Insolvency & Bankruptcy Code 2016.

(2.) The registry is directed to ascertain if any compliance has been filed in terms of the said notification. The matter is posted to 17th August 2016 for the Registry to check & report.