R.P. Nagrath, Member - (1.) Power of Attorney has been filed by the learned counsel for the respondent-Corporate Debtor.
(2.) After arguing the case for some time, learned counsel for the petitioner seeks and is permitted to withdraw the instant petition because of the formal defect in the resolution of Board of Directors on the basis of which the petition was filed.
(3.) Dismissed as withdrawn with liberty to file fresh petition on the same cause of action.;