Jinan K.R., Member - (1.) Ld. Counsel for the appellant is present.
(2.) I.A. No. 136/KB/2018 has been moved at the instance of the appellant in Appeal No. 676/KB/2017 for preponment of the hearing of the main appeal on the ground of payment of GST without any further delay and due credit in time. In the appeal which is under consideration the Registrar of Companies has filed reply. Ld. Counsel for the appellant submits that rejoinder is to be filed during the course of the day. Considering the ground in the interim application the prayer is allowed. The date of hearing in main appeal is preponed to 20/02/2018.
(3.) I.A. No. 136/KB/2018 is disposed of accordingly.;