M.M. Kumar, President - (1.) Learned Counsel for the respondent has put in appearance after service of notice through publication in accordance with the Rule 35 of the NCLT Rules, 2016. He seeks and is granted two weeks' time to file reply with a copy in advance to the Counsel for the applicant. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite. List for arguments on 8th February, 2018.;