M.K. Shrawat, Member - (1.) The Learned Representative of the Petitioner/Creditor is present.
(2.) He placed on record a Praecipe dated 10.03.2017 wherein it is stated as follows :- " Sub : Withdrawal of Company Petition No. 246 of 2016 TCP No. 174/17 filed with Bombay High Court/National Company Law Tribunal, This has reference to the Company Petition No. 246 of 2016 dated 30.03.2016 filed with Bombay High Court/National Law Tribunal in the matter of Section 433 and 434 of Companies Act, 1956 against Ducon Technologies (I) Pvt. Limited. Ducon Technologies (I) Pvt. Ltd. having made ail the payments in terms of the Memorandum of Understanding dated 21.11.2016, for mutual settlement of the matter with us, we hereby instruct you to withdraw the Petition. Kindly send us the documents evidencing the withdrawal for sending it to Ducon.
(3.) Since the Petitioner suo moto is withdrawing the Petition. Petition is treated as withdrawn. Consigned to records.;