- (1.) The petition is listed before the Bench for Hearing. When the matter is taken up, the counsel for the Petitioner filed a memo which reads thus: "That the under signed council for the Petitioner submits that, the above case is listed before the Hon'ble Court for the stage of hearing on Maintainability for admission. The council for the Petitioner states that, the above case respondent No.2 is situated at Chennai and jurisdiction comes under the Chennai NCLT, Kindly permits to withdrawn above petition and liberty to filing fresh petition before the jurisdiction NCLT, kindly accept this memo for court records and above petition is withdrawn as not press in the interest of justice and equity"
(2.) The memo is taken on record, permission is granted to the petitioner to withdraw the petition. Accordingly, petition is dismissed as withdrawn.;