SEO PAL Vs. QUALITY RICE EXPORTS PVT LTD

JUDGEMENT

(1.) Mr. Lalit Singla, Advocate filed Memo of Appearance along with copy of resolution dated 27.01.2018 of Board of Directors of respondentcompany authorising him to appear before the National Company Law Tribunal.

(2.) After arguing the case for some time, the learned counsel for the applicant-operational creditor seeks and permitted to withdraw the instant petition because of the technical defect in the notice sent under Section 8 of the Insolvency and Bankruptcy Code, 2016, inasmuch, as the same has not been delivered in terms of the requirement of sub-rule (2) of Rule 5 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, with liberty to file fresh petition on the same cause of action.