Ch Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor has already filed the schedule for payment. Counsel for the Operational Creditor had agreed to the same with the condition that in case there may be any default on the part of the Corporate Debtor, then he may be given liberty to get the petition revived.
(2.) In the light of the schedule of payment filed by the Counsel for the Corporate Debtor, the petition stands disposed of with the liberty to the Operational Creditor to revive the same in the event of default, if any, made by the Corporate Debtor.;