- (1.) This Bench is apprised that an insolvency petition has already heen admitted vide order dated 16th August 2017, in C.P.No. 229(PB) 2017, in the matter of Maxim Tubes Co. Pvt. Ltd. Vs. International Coil Ltd. In view of the same, the Ld. Counsel for the Petitioner submits that she shall join in the said proceedings and make her claim before the IRP. In view of the same the Ld. Counsel wishes to withdraw the petition. Dismissed as withdrawn.;