- (1.) The reply has been filed by the respondent with copy advance to learned counsel for the petitioner. After arguing the matter for some time, the learned counsel for the petitioner seeks and is permitted to withdraw the instant petition due to defect in delivery of the demand notice in terms of Rule 5 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 with liberty to file fresh petition on the same cause of action. Dismissed as withdrawn with the liberty aforesaid.;