Ch Mohd Sharief Tariq, Member - (1.) Matter is called. No representation on behalf of the Petitioner. Counsel for the Respondent present.
(2.) As seen from order dated 12.12.2017, there was no representation on behalf of the Petitioner and it has been recorded that the matter has been adjourned for the presence of the Petitioner failing which appropriate order will be passed.
(3.) Counsel for the Respondent submitted that he has paid the outstanding debt to the Petitioner except the credit note to the tune of Rs. 19,97,952/- which was disputed by the Corporate Debtor. However, it appears that the petitioner is not interested to pursue the matter.;