- (1.) The petition is listed before the Bench for compliance. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "The undersigned counsel for the Applicants prays that this Hon'ble Tribunal may be pleased to allow the Applicants herein to withdraw the instant Petition and grant the Applicants herein permission to re-file the matter in the correct form as prescribed under the NCLT rules in the interest of justice and equity"
(2.) The memo is taken on record, Permission is granted to the petitioner to withdraw the petition with a liberty file to fresh application. Accordingly, petition is dismissed as withdrawn;