JUDGEMENT
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(1.) Ld. counsel for the petitioner is present. Ms. Megha Sharma, Advocate undertakes to file vakalatnama on behalf of the Corporate Debtor. Ld. Counsel for the respondent seeks for some time to file reply to the petition. For the said purpose a week's time is granted with an advance copy to the petitioner. Ld. counsel for the petitioner shall file a Re-joinder thereafter. Post this matter on 17th October 2017.;
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