- (1.) Tcp No. 768/I&BP/NCLT/MB/MAH/2017 The Counsel for Petitioner as well as Corporate Debtor are present. The Petitioner's Counsel having sought withdrawal of the Company Petition with liberty to file afresh excluding the period that has gone in pursuing this application, this Bench hereby dismissed this Petition as withdrawn with liberty as sought by the Petitioner. Accordingly, this Company Petition is hereby dismissed as withdrawn.;