- (1.) The petition is listed before the Bench for compliance of objections. When the matter is taken up, the counsel for the Petitioner has filed a memo which reads thus: "The Petitioner herein had made efforts to serve the notice on the Respondent on the address available on the web portal of Ministry of Corporate affairs in master data, including the address of the directors available on the web portal. After due efforts, the Petitioner has not been able to serve the notice. Hence the Petitioner craves leave of this Hon'ble Court to withdraw the petition, with the liberty to file the fresh petition as ____ and when the names and addresses of the company or any of its directors are available. It is prayed that this Hon'ble Tribunal may be pleased to take the memo on record in the interest of justice and equity"
(2.) The memo is taken on record, permission is granted to the petitioner to withdraw the petition with liberty to file fresh Petition. Accordingly, Petition is dismissed as withdrawn.;