- (1.) Learned Counsel for the Petitioner is present. Based on the advance notice of the application given to the corporate debtor, one Mr. Abdhesh Chaudari, Advocate undertakes to file Vakalatnama on behalf of the corporate debtor.
(2.) Learned counsel for the corporate debtor seeks some time to file reply to the petition for which purpose ten days time is granted with a copy to be served on the Learned Counsel for petitioner.
(3.) Petitioners will file its rejoinder, if any, within a week thereafter. Post the matter on 6th November 2017.;