R.P. Nagrath, Member - (1.) Learned counsel for the petitioner has filed resolution of the petitioner company dated 03.10.2017 authorising him to withdraw the instant petition. The bank draft No.145347 dated 29.09.2017 for Rs. 20,24,577/-(Rupees twenty lac twenty four thousand five hundred seventy seven only) drawn on HDFC Bank has been handed over to the petitioner's counsel. It is undertaken by the learned counsel for the petitioner that the petitioner shall refund 10% of the aforesaid amount to the respondent immediately for depositing of TDS amount. This undertaking be taken on record. The learned counsel for the petitioner seeks and is permitted to withdraw the instant petition. The petition is dismissed as withdrawn.;