1. Case taken up. Learned Counsel for both side are present.

2. Learned Counsel for Petitioner, Mr Himanshu Dhawan mentioned that he is with instruction to not press this proceeding. Accordingly, he is not pressing this Petition.

3. Learned Counsel for Respondent mentioned that a liberty be given to file a recovery proceeding in compliance of notice already issued, against which, this Petition was filed.

4. Petitioner is the Dominus Litis of its own case. It has been not pressed. Accordingly, it has been dismissed. 

5. This Petition is being dismissed, as not pressed.