R Varadharajan, Member - (1.) Learned Counsel for the petitioner is present and represents that the parties have settled the matter out of court and hence, the petition may be treated as dismissed as withdrawn. Accordingly, the petition is dismissed as withdrawn in terms of Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Let the file be consigned to records after adhering to necessary formalities.;