Ch Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor has brought one DD to the tune of Rs.3 lakhs dated 15.12.2017 to be drawn at HSBC bank and the same is handed over to the Counsel for the Petitioner. Counsel for the Corporate Debtor filed revised schedule for payment; copy of which is given to the other side. In view of the schedule for payment filed by the Corporate Debtor, the petition stands disposed of. The schedule for payment will form part of the order. However, liberty is given to the Petitioner that in the event of the default by the Corporate Debtor, he may revive the petition.;