M.K. Shrawat, Member - (1.) T.C.P. No. 1312/I&BC/NClT/MB/MAH/2017 The Learned Representative of the Petitioner is present.
(2.) As per the statement of the Learned Counsel in the case of the Respondent Debtor viz. KSS Petron Pvt. Ltd. Corporate Insolvency Resolution Professional has already been appointed. As a result the Petitioner Creditor has lodged its claim before Insolvency Professional who is seized of the matter in KSS Petron Pvt. Ltd. He has also stated the same on the Order Sheet.
(3.) Therefore, the Learned Representative is seeking permission to withdraw this Petition. The Withdrawal of this Petition appears to be appropriate.;