INDIABULLS HOUSING FINANCE LIMITED Vs. FORGING PRIVATE LIMITED

JUDGEMENT

(1.) Learned counsel for the respondent seeks adjournment on the ground that arguing counsel Mr. Mohit Chaudhary is indisposed.

(2.) Learned counsel for the petitioner states that reply has been furnished to him this morning and a week's time be granted to file rejoinder. Cost of Rs. 20,000/- imposed by order dated 30.11.2017 stands paid. Rejoinder be filed before the adjourned date with a copy in advance to the learned counsel for the respondent.

(3.) List for arguments on 08.01.2018,