- (1.) Counsel for both the parties present.
(2.) Counsel for Petitioner has filed an affidavit and a certificate of Bank as per Section 9(3) (b) (c) of I&B Code, 2016.
(3.) Counsel for Respondent submitted that they intend to file an additional counter which is ready but there is a requirement of compiling the Typed Set for which he seeks time. At request, time is enlarged.;