- (1.) The affidavit suggesting the name of the Interim Insolvency Resolution Professional Mr. Rakesh Wadhwa is taken on record. A copy of the petition has already been furnished to the learned counsel for the respondent.
(2.) Ms. Ranjana Roy Gawai, learned counsel for the respondent requests for some time to file reply to the petition, Let the reply be filed within a week with a copy in advance to the learned counsel for the petitioner. Rejoinder, if any, be filed within three days thereafter.
(3.) List for further consideration on 27.11.2017.;