R.P. Nagrath, Member - (1.) This petition was filed earlier under Section 433(e) & 434 of the Companies Act, 1956 before the Hon'ble High Court of Punjab and Haryana and was received by transfer in this Tribunal. Vide order dated 22.02.2017, it was observed that the petition stood abated in view of expiry of 60 days period from 15.12.2016 as per Rule 5 of Companies (Transfer of Pending Proceedings) Rules, 2016. Due to the above and other formal defects, learned counsel for petitioner seeks and is permitted to withdraw this petition with liberty to file fresh petition on the same cause of action, if so advised.;