- (1.) The petition is listed before the Bench for consideration. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "The Petitioner/Operational Creditor herein above craves leave of this Hon'ble Tribunal to withdraw the instant petition as the payment which was due has been made to the Petitioner by the Respondent/Corporate Debtor. In the light of the above circumstances the Petitioner/Operational Creditor would like to withdraw the instant Petition Wherefore we seek permission of this Hon'ble Tribunal to withdraw the same in the interest of justice"
(2.) The memo is taken on record, Permission is granted to the petitioner to withdraw the petition. Accordingly, petition is dismissed as withdrawn;