R. Varadharajan, Member - (1.) Mr. Jatin Singal, Company Secretary has put in appearance on behalf of the petitioner company. The petitioner it is stated is inclined to withdraw the petition and this Tribunal may accordingly grant/; permission to withdraw the petition. Taking into consideration his representation as well as the provisions of the Insolvency & Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016, the petition is dismissed as withdrawn.;