- (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor submitted that steps are being taken to find out the resources for payment of the outstanding debt and prayed for time. To show the bona-fide, he also placed on record a memo showing public notice in order to mortgage the property. The memo is taken on record. At'reques 10.10.2017 at 10.30 A.M.;