R P Nagrath, Member - (1.) Learned counsel for the petitioner submits that the resolution dated 23.05.2017 of the Board of Directors of the petitioner-company attached with the petition (Annexure-1) is not proper.
(2.) In view of this, the learned counsel for the petitioners seeks and is permitted to withdraw the instant petition with liberty to file fresh petition on the same cause of action. Ordered accordingly.;