- (1.) The petition is listed before the Bench for compliance of objections raised by the Registry. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "It is submitted that the Corporate Debtor is a different entity and, therefore, is not liable for the pending debt mentioned in the application.
(2.) In light of the same, the Operational creditor wishes to withdraw the instant application with the liberty to file a new application. Wherefore, it is humbly prayed that this Hon'ble Tribunal be pleased to take the instant memo on record in the interest of justice and equity" The memo is taken on record, permission is granted to the petitioner to withdraw the petition with liberty to file fresh application.
(3.) Accordingly, petition is dismissed as withdrawn.;