- (1.) The petition is listed before the Bench for compliance of office objections raised by the Registry. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "In view of the office objections raised by the Hon'ble Tribunal, the Operational Creditors submit that they may be permitted to withdraw this petition and with permission to file fresh petition"
(2.) The memo is taken on record, permission is granted to the petitioner to withdraw the petition with liberty to file fresh application.
(3.) Accordingly, petition is dismissed as withdrawn.;