R. Varadharajan, Member - (1.) Learned Counsel for the Parties are present. It is represented by the petitioner that on 22.08.2017 the notice has been served on the Respondent / Corporate Debtor. Mr. Krishnendu Dutta appears on behalf of Respondent / Corporate Debtor and seeks some time to file reply.
(2.) A week's time is granted to the Respondent / Corporate Debtor to file reply with an advance copy to be served on the Learned counsel for the petitioner. Rejoinder if any to be filed within three days thereafter.
(3.) Post the matter on 18th September 2017 for arguments.;