- (1.) Learned counsel for the petitioner applies for withdrawal of the petition with liberty to file fresh one on the same cause of action under the Insolvency and Bankruptcy Code, 2016.
(2.) The petition has abated in view of the notification dated 29.06.2017 but the notification permits the filing of fresh petition.
(3.) In view of the above, the petition is dismissed as withdrawn with liberty to file fresh one on the same cause of action under the Insolvency and Bankruptcy Code, 2016 or any other remedy in accordance with law.;