Ch. Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor prayed for time to file reply. At request, time is enlarged with the direction to file reply by providing copy to the other side before next date of hearing.
(2.) Matter is posted for arguments. Put up on 19.01.2018 at 10.30 A.M.;