M K Shrawat, Member - (1.) T.C.P. No. 1156/I&BC/NCLT/MB/MAH/2017 T.C.P. No. 1171/I&BC/NCLT/MB/MAH/2017 T.C.P. No. 1172/I&BC/NCLT/MB/MAH/2017 T.C.P. No. 1173/I&BC/NCLT/MB/MAH/2017 The Learned Representatives of both the sides are present.
(2.) The Learned Counsel from the side of the Petitioner stated that there was no Settlement Terms, hence it was wrongly recorded on the last date about the Consent Terms ready for submissions. That observation is required to be expunged from the Order.
(3.) From the side of the Respondent the Vakafatnama is filed today by one of the Learned Representative and seeking time to file Reply.;