- (1.) Learned Counsel for the petitioner files proof of service. The respondent /Corporate Debtor is represented by Mr. Krishnendu Dutta.
(2.) The Corporate Debtor is granted a weeks' time to file reply to the petition after serving an advance copy on Learned Counsel for the Petitioner.
(3.) Rejoinder if any shall be filed within a period of three days thereafter. Post the matter for hearing on 6th September 2017.;