R.P. Nagrath, Member - (1.) Affidavits of the natural heirs of deceased have been filed to the effect that the shares of the deceased may be transmitted in the name of Vikram Singh, the minor grandson of Jaspal Singh Kandhari, a shareholder and the Director of the Company, which is a non-issue in this petition under Section 14 of the Companies Act, 2013. The Authorised Representative of the petitioner seeks and permitted to withdraw the instant petition with liberty to file a fresh one on the same cause of action. Ordered accordingly.;