M.M. Kumar, Member - (1.) Learned counsel for the parties appears to have settled the matter and in view of the Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 we permit the petitioner to withdraw the petition, The application filed with diary No. 3311/2017 on 19.12.2017 stands disposed of.
(2.) The main petition (IB)457(PB) /2017 & (IB) -458(PB) /2017 are dismissed as withdrawn.;