- (1.) In the Certificate which has been filed along with the affidavit of the respondents, it is stated that assets mentioned in the said Certificate are subject to charges of secured loans and unpaid creditors lien. Details of the secured loans and the unpaid creditors lien have not been furnished. The same be furnished along with an affidavit within six weeks.
(2.) Mr. Malhotra also seeks time to consider whether any appropriate action can be taken against the company and its directors in the instant case for polluting the underground water, etc.
(3.) List after six weeks.;