- (1.) Counsel representing both the parties present.
(2.) There has been some disagreement between the parties in reaching the settlement in relation to outstanding debt claimed by the petitioner. Listening to both of the sides, this Bench has suggested Rs.l 3,00,000/- for which both the counsels prayed time to seek instructions from their clients.
(3.) In case both the parties agree to the same, the Respondent shall bring a Demand Draft to the tune of Rs. 13,00,000/- on the next date of hearing. Put up on 21.06.2017 at 02.30 P.M.;