SANJIB BANERJEE - (1.) The Court : The application is by the company for a further modification of the time afforded to the company to pay off the assessed dues of the petitioning creditor.
(2.) The petition was admitted by an order of July 14, 2014. On the company's application for modification of the order of admission, the company was permitted more lenient terms to pay off the dues on August 6, 2015. A sum of about Rs.5 lakh has been paid subsequent to August 6, 2015 but the payment schedule as indicated in such order has not been adhered to. Hence the present application.
(3.) The company is permitted time of a fortnight from date to ensure that the payment in terms of the order dated August 6, 2015 due till then is paid off.;