M.M. Kumar, President - (1.) On behalf of learned counsel for the applicant a request for adjournment has been made.
(2.) The request emanates from the order passed by Hon'ble Delhi High Court in W.P. (C) No. 295/2018 & CM. Nos. 1222-1223/2018 in the case titled as Asian Colour Coated ispat Limited v. State Bank of India & Ors. It has been pointed out to us that on 15.12.2017 it was orally stated before the Hon'ble High Court that this matter will be got adjourned.
(3.) Accordingly, we defer the hearing to 23.01.2018.;