R.P. Nagrath, Member - (1.) This is a suo motu petition for composition of offence. Registrar of Companies, Himachal Pradesh has filed copy of report received from the Registrar of Companies, NCT of Delhi and Haryana.
(2.) After arguing the case for some time, the learned counsel for the petitioner-company seeks and is permitted to withdraw the instant petition with liberty to file fresh petition for the same cause of action in case any show cause notice is received from the Registrar of Companies.;