- (1.)In pursuance of order dated 05.05.2017 the bank statements of the applicant company have been filed and on that basis learned counsel for the petitioner states that no payment has been received out of the outstanding amount.
(2.)At this stage learned counsel for the respondent states that in fact some payment has been made, which has not been reflected in the statement of accounts; and have also disputed any cash payment made to the petitioner as alleged. He seeks and is granted a day's time to bring on record the objection with a copy in advance to the learned counsel for the petitioner. Copies of the bank statements which have been filed in the Court today shall also be furnished to the learned counsel for the respondent during the course of the day.
(3.)List on 18.05.2017.