R. Varadharajan, Member - (1.) Learned Counsel for the parties are present. Ld. Counsel for the petitioner represents that an application has been filed for the withdrawal of the petition. Accordingly, the petition is dismissed as withdrawn without any pre-condition in terms of Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) Let the file be consigned to records after adhering to necessary formalities.;