INDIABULLS HOUSING FINANCE LTD Vs. FORAGING PVT LTD

JUDGEMENT

(1.) Learned counsel for the parties are present. Ld. Counsel for the respondent seeks some time for filing reply to the petition. It is seen from the order dated 7.11.2017 that the respondent was to file a reply on or before 17.11.2017 and further the petitioner was to file the rejoinder in relation to the reply.

(2.) It should have been made available to the counsel for the petitioner. However, Id. Counsel for the respondent seeks some more time to file reply and the reasons given by the Id. Counsel for the respondent are also not satisfactory.

(3.) Taking into consideration the non-compliance of the order dated 7.11.2017 the cost of Rs.20,000/- is imposed.