R.P. Nagrath, Member - (1.) Learned counsel for the petitioner has filed affidavit of the authorised representative of the petitioner company with the tracking report etc. After arguing for some time and there being defect in the service of demand notice issued under Section 8 of the Insolvency and Bankruptcy Code, 2016, learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh petition on the same cause of action.
(2.) Therefore, the instant petition is dismissed as withdrawn with the liberty aforesaid.;