- (1.) Counsel for both the parties present. Counsel for Respondent submitted that more time be granted for filing schedule of payment of the outstanding debt as claimed by the Petitioner.
(2.) At request, time is enlarged with the condition to file the schedule of payment on or before the next date of hearing failing which an appropriate order will be passed. Put up on 07.08.2017 at 10.30 A.M.;