- (1.) Learned counsel for the petitioner prays for 10 days time to file the reply to the respondent's application seeking vacation of the stay granted on 19.11.2015. Rejoinder, if any, by the respondents may be filed within one week thereafter.
(2.) Though opportunity had already been given to the petitioner to file the same, in the interest of justice one more opportunity is given subject to payment of cost of Rs. 5,000/- payable to the NCLT, Library fund.
(3.) The respondents had also been directed to pay the cost of Rs. 10,000/-vide order dated 05.05.2016 which they undertake to do during the course of the day. Let proof of filing the same be placed on record,;