- (1.) This petition was listed for orders on 04.01.2018. In the meanwhile, the PCS appearing for the petitioner/Corporate Debtor has filed a memo dated 28.12.2017, along with covering letter seeking permission of this Tribunal to withdraw the petition which was filed under Section 10 of the Insolvency & Bankruptcy Code, 2016,. The memo was accompanied by the Board resolution of the Petitioner/Corporate debtor. The Board has passed a resolution for withdrawal of this Company Petition.
(2.) Since, the memo is filed along with Board resolution seeking permission to withdraw the Company Petition filed by the Petitioner/Corporate Debtor under Section 10 of the Insolvency & Bankruptcy Code, 2016 and as the order for appointment of IRP in this case, has not been passed by this Tribunal, therefore, permission can be granted to the Petitioner/Corporate Debtor for withdrawal of the Company Petition.
(3.) In the result, permission is granted to the Petitioner/Corporate Debtor to withdraw the Company Petition. Therefore, CP (IB) No.102/BB/2017 is dismissed as withdrawn.;