R P Nagrath, J. - (1.) Learned counsel for the petitioner submits that the objection/reply filed by the respondent refers to the order of admission passed by the Hon'ble High Court in the winding up of the company against the Corporate Debtor whereas according to the petitioner, the order has been recalled and therefore, seeks time to file rejoinder.
(2.) The matter be listed for arguments on 03.10.2017. Rejoinder, if any, be filed at least one day before the date fixed with copy advance to the counsel.;