M.M. Kumar, President - (1.) Learned counsel for the applicant has requested for six weeks' time so as to settle the matter.
(2.) On the other hand, learned counsel for the respondent states that some funds are to come which may take some time.
(3.) However, on account of the time line provided by the Insolvency and Bankruptcy Code, 2016 we are unable to grant six weeks' time.;