1. The learned counsel appearing for petitioner is seeking time to provide  neatly typed copies of certain Annexures which are not legible as pointed out by learned counsel appearing for the respondent. The neatly typed copies of certain Annexures will be supplied on or before next date of hearing. 

2. We also hereby direct the petitioner to point out whether the payment which was to be made by the respondent to the petitioner as mentioned at Annexure A-6 to the additional affidavit filed by the petitioner has been paid by the respondent or not or is there any reconciliation of accounts between the parties for those amounts which are referred in the aforesaid Annexures.

3. Petitioner may also provide if there is any reconciliation of accounts between the parties for those amounts under the " Other Heads".

4. The matter is, therefore, adjourned on 07.01.2027.