1. Case taken up. Learned Counsel for both side are present.

2. Mr. Manoj Kumar Dash, Executive Director of JD Company is present in person. He explained the scenario, under which the decree, could not be fulfilled. The assets of company is said to be zero. But, the personal endeavour and perseverance by this individual person is in position to get this company revived and for this, he is making a deposit of draft of Rs. 17 lakhs brought on today in the Court towards the decretal amount, with a promise to make the whole payment alongwith interest, within six months. This earning will be not by the company or its assets.  Rather by the endurance of this individual person, who is intending and willing to make the whole debts fulfilled, for which he is exploring his all opportunities for fetching the money, in a valid and legal way, and as he is making the business of his personal endurance in progress and he is with all hope to revive JD Company.

3. This  Rs.17 lakhs draft is being received by counsel for decree holder. For the rest one, date of three months, that is 18.01.2027 is being fixed and in case of further deposit by this JD Director, personal presence will not be needed on above date.