JUDGEMENT
R Varadharajan, Member -
(1.) Learned Counsel for the petitioner is present and represents an application for withdrawal in C.A. No 1163/2016 has been filed. In terms of the application the petitioner is allowed to withdraw the petition. The petition is dismissed as withdrawn in terms of the rule 8 of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rule 2017.;
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