R. Varadharajan, Member - (1.) Learned Counsel for the Corporate Debtor namely M/s. SBJ Exports & MFG Pvt. Ltd. is present and it is represented by the Learned Counsel for Corporate Debtor that already the HonTDle Principal Bench in C.P. No. 659/2016 was pleased to admit the petition filed by an Operational Creditor in the said company petition and under the circumstances the petition filed by the Corporate Debtor under section 10 becomes superfluous. Learned Counsel for the petitioner hence seeks for withdrawal of the said petition. Taking into consideration the order passed by the Honble Principal Bench in C.P. No. 659/2016 and the request of the Learned Counsel for the petitioner in the above company petition the same is allowed to be withdrawn.
(2.) Representative of Axis bank is also present it being one of the financial creditors and submits that already the claim of Axis bank has been filed before the Insolvency Resolution Professional appointed by the HonlDle Principal Bench in C.P. No. 659/2016.
(3.) The same is also taken on record and the petition is disposed off in terms of Paragraph (i) of this order.;