M. M. Kumar, Member - (1.) In pursuant to the last order, Learned Counsel for the petitioner has filed an affidavit stating that service has been affected on IDBI and the service is complete. No one has put in appearance on behalf of the IDBI proceeded ex parte.
(2.) Learned Counsel for the Union Bank of India states that a copy of the paper book be supplied by the other side, Let a copy of complete paper book be furnished to the Learned Counsel for the Respondent during the course of the day. Reply, if any be filed within two weeks with a copy in advance to the counsel for the petitioner. Rejoinder, if any be filed within a week thereafter. List for arguments on 25th September 2017,;