- (1.) Counsels for both the parties are present. Counsel for State Bank of India has submitted one letter written to the Office of the Counsel stating therein that the Bank is not going to publish the sale notice in the newspapers and deferred the sale process in view of the order passed by this Bench.
(2.) The letter is placed on record. However, Counsel representing the State Bank of India submitted that time be granted for filing counter.
(3.) The order dated 25.09.2017 is extended with the specific direction to the State Bank of India not to proceed with the sale of the assets of the guarantor as per the schedule of properties attached with the Application. Put up on 25.10.2017 at 10.30 A.M.;