JUDGEMENT
R.P. Nagrath, Member -
(1.) In view of the demand notice having not been sent through one of the mode provided in Rule 5 (2) of the Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 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. Ordered accordingly.;
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