- (1.) None for the respondents.
(2.) Learned counsel for the petitioner submits that he received a communication from Mr. R.S. Bhatia, counsel for the Respondents praying for an adjournment. He does not oppose the same.
(3.) It is submitted by the learned counsel for the petitioners that vide the order dated 10th July, 2013 the respondents were directed to file the revised financial statement of the company w.e.f. 1987-88 onwards. There is no report with respect to its compliance.;