- (1.) Counsel representing both the parties present. Counsel for respondent submitted that he is ready to settle the outstanding debt amount, with regard to which he prayed time.
(2.) Counsel for respondent is directed to bring 30% of the principal outstanding within one week and file schedule of payment for the rest of the dues.
(3.) Counsel for petitioner is directed to seek instruction from his client with regard to the rate of interest. amount in the light of the circular issued by the RBI. Put up on 04.2017 at 02.30 P.M.;