- (1.) Learned Counsel for the petitioner states that the detailed declaration by the proposed Interim Resolution Professional shall be filed. Notice of the petition. Learned Counsel for the respondent accepts notice and prays for some time to file reply. Let the reply be filed within 10 days with a. copy in advance to the Counsel for the petitioner. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite.
(2.) List the matter for arguments on 2nd November, 2017.;