IN RE Vs. IGT SOLUTIONS INTERNATIONAL PRIVATE LIMITED

JUDGEMENT

(1.) Notice to the Official Liquidator who is present in person.

(2.) After arguing the case for some time, the Authorised Representative of the petitioner-applicant seeks to withdraw this petition with liberty to file it before the Official Liquidator. Chandigarh in terms of Rule 4 of the Companies (Transfer of Pending Proceedings) Rules, 2016 as amended vide Notification dated 29.06.2017. The petition is permitted to be withdrawn with liberty to file it before the Official Liquidator. All the original documents be returned to the petitioner on filing of Photostat copies thereof in the Registry.