(1.) Arguments have been addressed by the learned counsel for the Petitioner on admission. The Respondents have put in appearance through Mr. Avnish Nahata, Advocate. Let reply be filed within 2 days.
(2.) The Respondent has raised certain disputes claiming that the entire liability towards the Petitioner has been liquidated.
(3.) Learned counsel for the Petitioner prays for time to seek instructions in this respect. To come up on 27th April 2017.