Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Both the Counsels submitted final arguments. During the course of arguments, Counsel for the Corporate Debtor submitted that the Corporate Debtor is willing to file revised schedule for payment of the outstanding debt. Counsel for the Applicant did agree to the same. Therefore, one opportunity is given to the Corporate Debtor for filing the revised schedule of payment. Put up on 21.12.2017 at 10.30 A.M.;