- (1.) Tcp No. 923/I & BP/NCLT/MB/MAH/2017 On Withdrawal Memo filed by the Petitioner Counsel for withdrawal of this Petition, the same is hereby dismissed as withdrawn looking at the Consent Terms arrived between the parties.
(2.) The Petitioners are filing the present Application for withdrawal of the Transfer Company Petition No. 923 of 2017 by filing Consent Terms.
(3.) The Petitioner had filed the Company Petition under Section 9 of the Insolvency and Bankruptcy Code, 2016 against the Respondent.;