- (1.) Learned counsel for the respondent is not in a position to show the total amount received from the PHE Department and how much it has disbursed to the petitioner in lieu of the services rendered by it.
(2.) Let complete statement of accounts showing the total amount received, disbursed to the petitioner and the amount outstanding be furnished before the next date of hearing by supporting affidavit and documents with a copy in advance to the learned counsel for the petitioner.
(3.) List for arguments on 21.12.2017.;