M M Kumar, Member - (1.) Learned Counsel for the respondent accepts notice and requests for one week time to file reply. Let the reply be filed within a week 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.) Learned Counsel for the petitioner also undertakes to supply the details of Interim Resolution Professional. In para - 3 of the pplieation, it has been stated that the petitioner does not propose to appoint Interim Resolution Professional, which may result in dismissal of the petition. The needful shall be done within a week. List the matter on 25th October, 2017.;