R Varadharajan, Member - (1.) Ld. Counsel for the parties are present. Ld counsel for the respondent corporate debtor represents that the reply as directed vide order dated 20.11.2017 has been duly filed. The Id. Counsel for the petitioner seeks some time to file rejoinder. Taking into consideration the said representation a week's time is finally granted to the petitioner to file rejoinder. Post the matter for enquiry on 10th January, 2018.;