- (1.) Learned counsel for the parties are present. The Id. Counsel for the corporate debtor represents that in compliance to the order dated 14.11.2017 reply to the petition could not be filed. In the circumstances it is requested that some time may be granted. Grant of time is not opposed by the Id. Counsel appearing for the financial creditor. Taking into consideration let the matter be posted on 11.12.2017 filing the filing of reply the proceedings will be conducted ex-parte.;