- (1.) Ms. Aakanksha Kaul, learned Counsel for the applicant states that on account of deficiency in sending the notice under Section 8 of the IBC, 2016, demanding the debt from the corporate debtor, the present petition is incomplete and therefore, she may be permitted to withdraw the same with liberty to file a fresh one on the same cause.
(2.) In view of the statement made by the learned counsel, we dismiss the petition as withdrawn with liberty to file fresh one on the same cause of action.;