R P Nagrath, J. - (1.) Learned counsel for the respondent seeks one week's time to file reply. It is otherwise submitted that the copy of petition including copy of entire paper book has been received through the courier service but vehemently stated that the same was not received through the postal department. The matter be listed on 23.11.2017 for arguments. The reply/ objections, if any, and the resolution of Board of Director of the company be filed by 21.11.2017 with copy advance to the counsel opposite.;