- (1.) Counsel for both the parties present. Counsel for Respondent submitted that as per oral negotiation between the Financial Creditor and the Corporate Debtor, the terms have been agreed upon for payment of the outstanding debts.
(2.) The counsel for Respondent is likely to file schedule of payment, for which he prays for time. At request, time is enlarged. Put up on 31.07.2017 at 10.30 A.M.;