STATE BANK OF INDIA Vs. ARGL LIMITED

JUDGEMENT

(1.) Mr. Punit Singh Bindra (incorrectly mentioned as Mr. Punnet Singhvi in the last order dated 01.12.2017) , learned counsel for the respondent states that he may be permitted to file his Power of Attorney along with the resolution of the Board.

(2.) In the last order passed on 01.12.2017 we had granted ten days' time for filing of reply and the rejoinder was to be filed on or before 20.12.2017 i.e. today. However, no reply has been filed.

(3.) We grant one last opportunity to the learned counsel for the respondent to file reply with a copy in advance to the learned counsel for the petitioner within seven days failing which it will be presumed that they have no intention of contesting the claim made by the petitioner.