M.K. Shrawat, Member - (1.) T.C.P. No. l76/I&BC/NriT/MB/MAH/?fl17 The Learned Representative of the Petitioner is present.
(2.) Because of the reason that the debt amount is less than the prescribed limit of the Insolvency Code, therefore, the Learned Representative of the Petitioner is seeking permission suo moto to withdraw the Petition. It is duly recorded in the Order Sheet. Granted. 3- The Petition disposed of as Withdrawn.;