- (1.) Sandeep Singh and Mr. Manoj Kumar, Advocates for Mr. Rajat Khanna, Advocate for petitioner. None for respondent. This case has been received by the Tribunal by transfer from the Hon'ble Punjab & Haryana High Court, Chandigarh in terms of Rule 5 of the Companies (Transfer of Pending Proceedings) Rules, 2016.
(2.) Learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to seek remedy under the Insolvency and Bankruptcy Code, 2016, if so advised or other to avail of other appropriate remedy.;