- (1.) The petition was listed before the Bench for filing objections. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: "The Petitioner seeks leave of this Hon'ble Tribunal to withdraw the present petition. Accordingly, it is prayed that this Hon'ble Tribunal be pleased to permit the petitioner to withdraw the instant Company Petition in the interest of Justice and equity" The memo is taken on record, permission is granted to the petitioner to withdraw the petition. Accordingly, Petition is dismissed as withdrawn.;