P. K. Saikia, Member - (1.) Mr. Rakesh Sarmah, learned Counsel for the Petitioner appeared for the petitioner and requested that he may be permitted to withdraw the application with liberty to file it afresh as per prescription of Insolvency & Bankruptcy Code, 2016 read with the Companies (Transfer of pending proceeding) Rules,2"d Amendment Rules, 2017.
(2.) I have considered the submissions in the light of the documents on record and found reason to accept the prayer made by the learned Counsel for the petitioner.
(3.) In view of the above, the prayer seeking withdrawal of the present proceeding is accepted. Resultantly, the applicant is allowed to withdraw the petition with liberty to file afresh the same in accordance with prescription of Insolvency & Bankruptcy Code, 2016 read with the Companies (Transfer of pending proceeding) Rules,2nd Amendment Rules, 2017.;