- (1.) The respondents are present. They do not dispute the liability but impugn the quantum. It is submitted by the learned counsel for the respondent that though an amount on Rs. 22 lakhs had been confirmed in August 2016, they have since made a payment of Rs. 5 lakhs and also returned some defective goods amounting to Rs. 3,40,000/-. There are further goods of Rs. 4,85,000/- thousand to be returned. In view of the same the Corporate Debtor is ready and willing to make the payment of the balance of Rs. 17,77,600/-.
(2.) Learned counsel for the Operational Creditor prays for some time to seek necessary instructions. To come up on 10th July 2017.;