M K Shrawat, Member - (1.) Cp 1156/I&BC/NCLT/MB/MAH/2017, CP 1171/I&BC/NCLT/MB/MAH/2017, CP 1172/I&BC/NCLT/MB/MAH/2017, CP 1173/I&BC/NCLT/MB/MAH/2017 Although from the side of the Respondent Learned Representative opened arguments but on account of paucity of time could not be concluded. Arguments from the side of the Petitioner is yet to be opened for hearing.
(2.) Further, on receiving the reply from the side of the Respondent Debtor, the Petitioner Creditor is seeking time to file Rejoinder to the reply, to be filed on or before 30.12.2017, copy to be served on the Other side. Adjourned to 04.01.2018, high on Board.;