- (1.) . Learned Solicitor General submits weeks the position shall be clear as to what that the government is considering making amendments are going to be made to the certain amendments to the Recovery of Act. Learned Solicitor General prays for Debts Due to Banks and Financial these matters to lie over for eight weeks. Institutions Act, 1993 and the matter is List after eight weeks. engaging the attention of the concerned
(2.) . W.P. (C) No. 317/98 is to be tagged Ministry. It is submitted that within eight with the above matters.;